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[Cites 0, Cited by 0] [Section 12(10)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(10)(a) in Companies (Share Capital and Debentures) Rules, 2014

(a)The company shall maintain a Register of Employee Stock Options in Form No. SH.6 and shall forthwith enter therein the particulars of option granted under clause (b) of sub-section (1) of section 62.