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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(3)(b) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(b)Secondary acquisition by the trust in case the share capital expands due to capital expansion undertaken by the company including preferential allotment of shares or qualified institutions placement, to maintain the five per cent. cap as prescribed under sub-regulation (11) of regulation 3 of such increased capital of the company;