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Madras High Court Issues Notice to SEBI, MCA, ED in NSE Co-Location Case - (11 Oct 2019)

CIVIL

Madras High Court has admitted a Public Interest Litigation filed by the Chennai Financial Markets and Accountability (CFMA) in the National Stock Exchange co-location case and issued notices to the Securities and Exchange Board of India, the Ministry of Corporate Affairs, the Central Bureau of Investigation, Enforcement Directorate and the NSE. It has also issued notices to the Serious Fraud Investigation Office and the Financial Intelligence Unit.

Tags : MADRAS HIGH COURT   NSE CO-LOCATION CASE  

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