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National Spot Exchange Limited v. State of Maharashtra and Ors. - (High Court of Bombay) (01 Oct 2015)

NSEL subject to provisions of MPID

MANU/MH/2581/2015

Criminal

The Bombay High Court dismissed NSEL’s petition against the application of Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999. It determined NSEL, the alleged fraud perpetrated and the purpose for which money was received by depositors to fulfill all conditions for attracting the MPID Act.

Relevant : Section 3 Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 Act

Tags : STOCK EXCHANGE MAHARASHTRA DEPOSITORS

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