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Securities And Exchange Board Of India - Section

Section 4 in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002

4. Sweat equity shares may be issued to employee, promoter.

- A company whose equity shares are listed on a recognized stock exchange may issue sweat equity shares in accordance with Section 79A of Companies Act, 1956 and these Regulations to its -
(a)Employees
(b)Directors