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[Cites 0, Cited by 2] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2) in The Companies Act, 2013

(2)The rights, limitations, restrictions and provisions as are for the time being applicable to equity shares shall be applicable to the sweat equity shares issued under this section and the holders of such shares shall rank pari passu with other equity shareholders.