Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(13)] [Section 8] [Entire Act] Union of India - Subsection Section 8(13)(h) in Companies (Share Capital and Debentures) Rules, 2014 (h)the consideration (including consideration other than cash) received or benefit accrued to the company from the issue of sweat equity shares;