AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

SEBI (Employee Stock Option Scheme and Employee Stock Purchase Scheme) Guidelines, 1999

13. Accounting Policies

13.1 Every company that has passed a resolution for an ESOS under clause 6.1 of these guidelines shall comply with the accounting policies specified in Schedule I.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement