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SC: Fees to Director Not Exempted Under Clause 4 Schedule III of SEBI Stock Broker Regulations - (22 Mar 2023)

CAPITAL MARKET

Supreme Court while upholding SEBI’s decision to not to grant exemption to corporate entity from payment of fees to director under Clause 4 of Schedule III of SEBI Stock Brokers Regulations, has observed that no exemption can be claimed on ground that Director had already paid the fees.

Tags : SUPREME COURT   SEBI   SEBI STOCK BROKER REGULATIONS   DIRECTOR  

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