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Bom. HC: Stock Broker Can’t be Booked for Duping Shareholders Only for Forwarding Whatsapp Messages - (22 Jul 2024)

CRIMINAL

Bom. HC has observed that merely because a stockbroker has forwarded certain WhatsApp messages concerning details of shares that could be said to be dormant, in itself cannot be the basis of claiming that the applicant had a major role to play in duping the shareholders.

Tags : BOMBAY HIGH COURT   SHAREHOLDERS   STOCK BROKER  

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