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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(2) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(2)Where the existing Guidance Note or Accounting Standard do not prescribe accounting treatment or disclosure requirements for any of the schemes covered under these regulations then the company shall comply with the relevant Accounting Standard as may be prescribed by the ICAI from time to time.