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SEBI Decides to Restrain Wilful Defaulters - (14 Mar 2016)

Securities and Exchange Board of India (SEBI) has decided to restrain ‘wilful defaulters’ from accessing capital markets for raising funds from the public. It also said companies who have defaulted on payments on their debt instruments will not be permitted to issue debt to the public.

Tags : SECURITIES AND EXCHANGE BOARD OF INDIA   WILFUL DEFAULTERS  

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