Section 15(1)(c) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

(c)The company shall within seven days of the issue of sweat equity, issue or send statement to the exchange, disclosing:

(i)number of sweat equity shares;

(ii)price at which the sweat equity shares are issued;

(iii)total amount invested in sweat equity shares;

(iv)details of the persons to whom sweat equity shares are issued; and

(v)the consequent changes in the capital structure and the shareholding pattern after and before the issues of sweat equity.

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