Section 2(1)(g) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002

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Securities And Exchange Board Of India - Subsection

Section 2(1)(g) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002

(g)'employee' means,

(i)a permanent employee of the company working in India or abroad; or

(ii)a director of the company whether a whole time director or not;