Securities And Exchange Board Of India - Subsection
Section 3(13) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
(13)The trust shall be required to hold the shares acquired through secondary acquisition for a minimum period of six months except where they are required to be transferred in the circumstances enumerated in clause (b) of sub-regulation (14) of this regulation, [whether off-market or on the platform of stock exchange.] [Substituted by Securities and Exchange Board of India (Share based Employee Benefits) (Amendment) Regulations, 2015 for '.'( w.e.f 18.09.2015)]
