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NCLAT Directs SEBI to File Reply on Revised Share Delisting Norms for Cos under Insolvency - (14 Nov 2019)

INSOLVENCY

National Company Law Appellate Tribunal has granted Securities and Exchange Board of India one "last chance" to file its reply on the revised share delisting norms for companies under insolvency. Further the Tribunal has granted one day time to SEBI for filing of affidavit and said that failing which, it will proceed ahead in the matter.

Tags : NCLAT   DELISTING NORMS  

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