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National Companies Law Tribunal Rejects Sun Pharma’s Plan to Demerge Overseas Subsidiary - (02 Jan 2020)

COMPANY

National Companies Law Tribunal has rejected the Sun Pharmaceutical Industries’ plan to demerge an overseas unit. The company’s plan to consolidate the holding structure for Sun Pharma’s overseas, direct or indirect wholly-owned subsidiaries has been put on hold.

Tags : NATIONAL COMPANIES LAW TRIBUNAL   SUN PHARMA  

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