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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(2)(e) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(e)after the repeal of Securities and Exchange Board of India (Employee Stock Option Scheme and Employee Stock Purchase Scheme) Guidelines, 1999, any reference thereto in any other regulations made, guidelines or circulars issued thereunder by the Board shall be deemed to be a reference to the corresponding provisions of these regulations.