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Principles of Natural Justice to be Followed Before Branding a Company a Shell Company: Gauhati HC - (19 Apr 2019)

COMPANY

Gauhati High Court has held that an order branding any company as a shell company, without serving notice or hearing, violates principles of natural justice, which should be followed before branding any company a shell company.

Tags : GAUHATI HIGH COURT   SHELL COMPANY   PRINCIPLES OF NATURAL JUSTICE  

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