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[Cites 0, Cited by 0] [Section 254(2)] [Section 254] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 254(2)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)the aggregate of reservations for employees shall not exceed five per cent. of the post-issue capital of the issuer and the value of allotment to any employee shall not exceed two lakhs rupees: