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[Cites 0, Cited by 0] [Section 130(3)] [Section 130] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 130(3)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)the aggregate of reservation for employees shall not exceed five per cent. of the post-issue capital of the issuer and the value of allotment to any employee shall not exceed two lakhs rupees: