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SC Allows Centre to Further Disinvest Shares In Hindustan Zinc Ltd., Orders CBI Investigation - (18 Nov 2021)

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Supreme Court has ruled that the Union of India may disinvest its residual shareholding of 29.5% in Hindustan Zinc Ltd. The Court has also directed that a prima facie case for registration of Regular Case by the CBI as regards the illegalities in the March, 2002 disinvestment of 26% shares is concerned, and order the Central Bureau of Investigation to do the needful.

Tags : SUPREME COURT   SHARES IN HINDUSTAN ZINC LTD  

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