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[Cites 0, Cited by 0] [Section 8(14)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(14)(a) in Companies (Share Capital and Debentures) Rules, 2014

(a)The company shall maintain a Register of Sweat Equity Shares in Form No. SH. and shall forthwith enter therein the particulars of Sweat Equity Shares issued under section 54.