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COMPANY - SC: Companies Act Does Not Stipulate Any Fixed Period for Completion of Serious Fraud Investigation - (28 Mar 2019)

COMPANY

SC while holding that there is no stipulation of any fixed period for completion of a Serious Fraud investigation observed that stipulation in Section 212(3) of the Companies Act, 2013, in relation to the submission of the report, is not mandatory, but directory.

Tags : SUPREME COURT   SECTION 212(3) OF THE COMPANIES ACT   2013   SERIOUS FRAUD INVESTIGATION  

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