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Securities And Exchange Board Of India - Section

Section 14 in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

14. Disclosures.

- In addition to the information that a company is required to disclose, in relation to employee benefits under the Companies Act, 2013, the board of directors of such a company shall also disclose the details of the scheme(s) being implemented, as specified by SEBI in this regard.