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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 29(2) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(2)A company making an application under sub-regulation (1), shall pay a non-refundable fee of rupees one lakh by way of a banker's cheque or demand draft payable at Mumbai in favour of the Board.