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SC Refuses Interim Relief on Pleas Seeking Stay on LIC IPO Share Allotment - (12 May 2022)

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Supreme Court has refused to grant stay in a batch of petitions contesting the decision of the Central government to sell five percent of its shareholding in Life Insurance Corporation (LIC) through an Initial Public Offering (IPO).

Tags : SUPREME COURT   FIVE PERCENT   LIFE INSURANCE CORPORATION   INITIAL PUBLIC OFFERING  

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