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SC: Validity of E-Voting Process for Winding Up of Franklin Templeton's 6 Mutual Fund Schemes Upheld - (12 Feb 2021)

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Supreme Court has negated all objections and upheld the validity of e-voting process for winding up of six mutual fund schemes of Franklin Templeton. The Court has directed the disbursement of funds to be done in terms of its previous orders.

Tags : SC   MUTUAL FUND  

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