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Karnataka HC Dismisses Petition Seeking Criminal Action Against Azim Premji Under RBI Act - (21 Jan 2021)

CRIMINAL

Karnataka High Court has dismissed a petition filed by a not for profit company named "India Awake for Transparency", challenging an order of the magistrate Court dismissing its private complaint seeking directions to Reserve Bank of India to register a case against Wipro founder Azim Premji and others under the Reserve Bank of India Act,1934.

Tags : KARNATAKA HIGH COURT   AZIM PREMJI  

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