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Bombay High Court Serves Notices to Vedanta, Cairn India to Explain Merger - (29 Dec 2015)

Bombay High Court has issued notices to Vedanta, Cairn India -and their directors over a shareholder's petition alleging that Vedanta used complex transactions to make sure that part of money spent to take over Cairn India came from the acquired company itself.

Tags : BOMBAY HIGH COURT   VEDANTA   CAIRN INDIA  

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