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ITAT: Pledging of Shares With Banks for Obtaining Bank Finance Not Violative of SEBI Regulations - (18 Jul 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), New Delhi while deleting addition against share broker, has held that pledging of shares of clients with banks for obtaining bank finance and for depositing margin money is not in violation of regulation of SEBI.

Tags : ITAT   SEBI REGULATIONS   PLEDGING OF SHARES  

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