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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 37(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)equity shares allotted to employees under an employee stock option or employee stock purchase scheme of the issuer prior to the initial public offer, if the issuer has made full disclosures with respect to such options or scheme in accordance with Part A of Schedule VIII;