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Insolvency and Bankruptcy Board of India Relaxes Norms for Information Utilities - (06 Oct 2017)

Insolvency and Bankruptcy Board of India has relaxed norms for information utilities, paving way for Indian companies listed on the stock exchanges to hold 100 per cent of the paid-up equity share capital or total voting power rights in such firms.

Tags : INSOLVENCY AND BANKRUPTCY BOARD OF INDIA   INFORMATION UTILITIES  

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