Section 12(1)(a) in The Unlisted Companies (Issue Of Sweat Equity Shares) Rules, 2003

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(a) in The Unlisted Companies (Issue Of Sweat Equity Shares) Rules, 2003

(a)where the non-cash consideration takes the form of a depreciable or amortizable asset, it shall be carried to the balance sheet of the company in accordance with the relevant accounting standards; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 12(1)(a) in The Unlisted Companies (Issue Of Sweat Equity Shares) Rules, 2003