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SAT Sets Aside SEBI Order of Imposing Penalty on Reliance Petroinvest - (09 Dec 2015)

Securities Appellate Tribunal (SAT) has set aside an order by Securities and Exchange Board of India (SEBI) against Reliance Petroinvestments in a case pertaining to insider trading wherein market regulator had imposed a penalty of Rs 11 crore on the company.

Tags : SECURITIES APPELLATE TRIBUNAL   SECURITIES AND EXCHANGE BOARD OF INDIA   RELIANCE PETROINVESTMENTS  

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