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Karnataka HC Pulls Up SEBI for Acting Promptly in Franklin Templeton Case - (26 Oct 2020)

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Karnataka High Court has pulled up the Securities and Exchange Board of India (SEBI) for failing to act promptly to sustain the confidence of the investors in its judgment restraining Franklin Templeton from proceeding on notices issued for winding up of six debt schemes without obtaining the consent from unit investors.

Tags : KARNATAKA HIGH COURT   SECURITIES AND EXCHANGE BOARD OF INDIA   FRANKLIN TEMPLETON CASE  

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