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NCLAT Issues Clarification on its Order in Tata Sons Case - (06 Jan 2020)

COMPANY

National Companies Law Appellate Tribunal has said that the illegality of the conversion of Tata Sons from a deemed public limited company to a private entity stands. It further clarified that the observations cast no aspersions on Registrar of Companies, Mumbai an arm of the Ministry of Corporate Affairs.

Tags : NCLAT   TATA SONS  

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