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Kar. HC Declines to Stay FEMA Authority's Confirmation Order on Seizure of Xiaomi's ?5551.27 Crores - (07 Oct 2022)

FEMA

Karnataka High Court has refused to grant interim relief to Xiaomi Technology India Private Limited against order passed by Competent Authority appointed under Foreign Exchange Management Act (FEMA), confirming order issued by Enforcement Directorate seizing Rs.5551.27 crores, of company.

Tags : KARNATAKA HIGH COURT   XIAOMI   FEMA  

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