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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(iii) in The Unlisted Companies (Issue Of Sweat Equity Shares) Rules, 2003

(iii)"intangible Asset" means an identifiable non-monetary asset, without physical substance, held for use in the production or supply of goods or services, for rental to others, or for administrative purposes;