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NCLT Slaps Fine on CaratLane for Companies Act Violation - (23 Apr 2019)

COMPANY

National Company Law Tribunal (NCLT) has imposed a fine on CaratLane Trading Pvt. Ltd., a Tata Group company and subsidiary of Titan, for not constituting a nomination and remuneration committee in 2016 — as mandated under Section 178 of the Companies Act, 2013.

Tags : NCLT   CARATLANE  

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