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SEBI: Non-Compliance of Provisions to attract Procedure for Revocation and Suspension of Trading - (27 Jan 2020)

CAPITAL MARKET

Security Exchange Board of India (SEBI) has issued a circular stating that if in case the recognized stock exchange and depositors do not comply with the provisions of SEBI Regulations, 2015 then as a consequence the process of revocation and suspension of trading of securities would be attracted.

Tags : SECURITIES AND EXCHANGE BOARD OF INDIA   NON- COMPLIANCE  

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