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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(5) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(5)In case the employee suffers a permanent incapacity while in employment, all the options, SAR or any other benefit granted to him under a scheme as on the date of permanent incapacitation, shall vest in him on that day.