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SEBI Eases Penal Provision for Deemed Public Offers - (01 Dec 2015)

Securities and Exchange Board of India (SEBI) has said that unlisted companies raising funds through securities without having a public offer document will be exempt from penal action if they provide a refund option along with 15 per cent interest rate at the time of issuance.

Tags : SEBI   UNLISTED COMPANIES  

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