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[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(8)(e) in Companies (Share Capital and Debentures) Rules, 2014

(e)In case the employee suffers a permanent incapacity while in employment, all the options granted to him as on the date of permanent incapacitation, shall vest in him on that day.