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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4)(b) in Companies (Share Capital and Debentures) Rules, 2014

(b)grant of option to identified employees, during any one year, equal to or exceeding one percent of the issued capital (excluding outstanding warrants and conversions) of the company at the time of grant of option.