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SC: Consent of SEBI Not Mandatory for Compounding Offences Under SEBI Act - (28 Jul 2021)

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Supreme Court has held that the consent of the Securities and Exchange Board of India (SEBI) is not mandatory for the compounding of offences under section 24A of the SEBI Act, 1988 but taking views of the expert body is necessary.

Tags : SUPREME COURT   SECURITIES AND EXCHANGE BOARD OF INDIA  

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