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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(1)(d) in The Companies Act, 2013

(d)where the equity shares of the company are listed on a recognised stock exchange, the sweat equity shares are issued in accordance with the regulations made by the Securities and Exchange Board in this behalf and if they are not so listed, the sweat equity shares are issued in accordance with such rules as may be prescribed.