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Securities and Exchange Board of India Reaffirms Earlier Ruling in Sahara Case - (22 Jan 2020)

CAPITAL MARKET

Securities and Exchange Board of India has reaffirmed its ruling in the Sahara India Commercial Corporation Limited case, which had directed the legal representatives of late Y N Saxena to refund investors.

Tags : SECURITIES AND EXCHANGE BOARD OF INDIA   SAHARA CASE  

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