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SC: NCLT Can’t Exercise Parallel Jurisdiction With SEBI for Addressing Violations of SEBI Regulation - (05 Jan 2023)

COMPANY

Supreme Court has held that National Company Law Tribunal (NCLT) cannot exercise a parallel jurisdiction with Securities and Exchange Board of India (SEBI) for addressing violations of the Regulations framed under SEBI Act.

Tags : SUPREME COURT   NCLT   PARALLEL JURISDICTION   SEBI  

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