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

(a)Secondary acquisition for implementation of the schemes. Such approval shall mention the percentage of secondary acquisition (subject to limits specified under these regulations) that could be undertaken;