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

Union of India - Subsection

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

(f)In the event of resignation or termination of employment, all options not vested in the employee as on that day shall expire. However, the employee can exercise the options granted to him which are vested within the period specified in this behalf, subject to the terms and conditions under the scheme granting such options as approved by the Board.