Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] Securities And Exchange Board Of India - Subsection Section 18(2) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014 (2)The company may specify the lock-in period for the shares issued pursuant to exercise of option.
