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Kar HC: Shareholder Can't Itself Initiate Proceeding Before Magistrate for Fraud Under Companies Act - (27 Oct 2022)

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Karnataka High Court has held that a shareholder, minority or otherwise, cannot initiate proceedings before the Magistrate by himself or herself for an alleged offence of fraud under Section 447 of the Companies Act, 2013.

Tags : KARNATAKA HIGH COURT   SHAREHOLDER   FRAUD  

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