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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

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

(3)SEBI may specify the minimum provisions to be included in the trust deed under which the trust is formed, and such trust deed and any modifications thereto shall be mandatorily filed with the stock exchange in India where the shares of the company are listed.