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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(3)(d) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(d)Grant of option, SAR, shares or benefits, as the case may be, to identified employees, during any one year, equal to or exceeding one per cent. of the issued capital (excluding outstanding warrants and conversions) of the company at the time of grant of option, SAR, shares or incentive, as the case may be.