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Securities Appellate Tribunal Grants Interim Relief to Axis Bank - (16 Jan 2020)

CAPITAL MARKET

Securities Appellate Tribunal has granted interim relief to Axis Bank in the Appeal seeking status quo on the Order passed by the Securities and Exchange Board of India in the Karvy Case which stated that the pledging of shares by Karvy Stock Broking in cases where clients were “fully-paid” was legally invalid.

Tags : SECURITIES APPELLATE TRIBUNAL   AXIS BANK   KARVY STOCK BROKING CASE  

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