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Bombay High Court Quashes State Government’s Order to Attach NSEL Assests - (23 Aug 2019)

BANKING

Bombay High Court has ruled that the National Spot Exchange Limited (NSEL) is not a financial establishment and hence, the notifications passed by the State under the Maharashtra Protection of Interest of Depositors Act to attach its assets, stand quashed.

Tags : BOMBAY HIGH COURT   NSEL  

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