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Madras High Court: No Illegality in Floating LIC IPO Through Money Bill - (23 Mar 2022)

CAPITAL MARKET

Madras High Court has ruled that there is no constitutional illegality in Parliament having amended the Life Insurance Corporation Act, 1956 by way of a Money Bill for floating an Initial Public Offering (IPO) and parting with its shareholding in the corporation to raise Rs 65,000 crore to Rs 70,000 crore initially to the Consolidated Fund of India.

Tags : MADRAS HIGH COURT   LIC IPO  

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