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National Companies Law Appellate Tribunal Removes Strictures on ROC in Tata Sons’ Case - (03 Jan 2020)

COMPANY

National Companies Law Appellate Tribunal has removed strictures against the Registrar of Companies, Mumbai, from its order that ruled that Tata Sons’ conversion from public to private entity was illegal and directed the Registrar to reverse the same. The Tribunal has also sought clarifications from the Registrar on what constitutes a private company.

Tags : NATIONAL COMPANIES LAW APPELLATE TRIBUNAL   TATA SONS  

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