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SC Stays SAT Remark Against Adjudication Officer for Failure to Deliver Notice on Time - (25 Jan 2022)

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Supreme Court has stayed the Securities Appellate Tribunal's judicial dishonesty remark against an adjudication officer of the Securities and Exchange Board of India for the alleged 10-year delay in sending show cause notice to an individual.

Tags : SUPREME COURT   FAILURE TO DELIVER NOTICE ON TIME  

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