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[Cites 0, Cited by 0] [Section 79A] [Entire Act]

Union of India - Subsection

Section 79A(2) in The Companies Act, 1956

(2)All the limitations, restrictions and provisions relating to equity shares shall be applicable to such sweat equity shares issued under sub-section (1).][Issue and redemption of preference shares] [Substituted by Act 31 of 1988, Section 12, for " Redeemable preference shares" (w.e.f. 15.6.1988).]