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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 94(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(1)The bonus issue shall be made out of free reserves built out of the genuine profits or securities premium collected in cash only and reserves created by revaluation of fixed assets shall not be capitalised for the purpose of issuing bonus shares.