Bom. HC Refuses to Interfere with Mumbai University’s Decision to Cancel Admission of Student  ||  J&K HC: At Stage of Deciding Interim App., Trial Courts should Avoid Giving Observation on Merit of C  ||  Del HC: Furnishing Grounds of Arrest to Arrestee an Hour before Remand Isn’t Due Compliance of S. 50  ||  Ker. HC: Procee. against Subsequent Doctor Unwarranted if Initial Doctor has Reported POCSO Offence  ||  Delhi HC: Arbitrator Must Primarily Decide Construction of Terms of Contract  ||  Madras High Court: Can’t Use ‘Freedom of Press’ to Tarnish Reputation  ||  SC Dismisses Plea Seeking Prospective App. of Judgment allowing Interest for NH Land Acquisitions  ||  SC Restrains Union/States from Reducing Forest Land Unless Compensatory Land is Provided  ||  Supreme Court Pulls up Assam Govt. for Not Deporting Persons Declared as Foreigners  ||  SC: Can’t Dismiss Appeals of Accused & Victims under NIA Act on Ground of Delay beyond 90 Days    

SEBI Issues Circular regarding Transfer of Shareholdings - (31 Dec 2024)

CAPITAL MARKET

Securities and Exchange Board of India has issued a circular providing clarification with respect to transfer of shareholding among immediate relatives and transmission of shareholding in respect of investment advisers, research analysts and Know Your Client registration agencies.

Tags : SEBI   TRANSFER OF SHAREHOLDINGS   KNOW YOUR CLIENT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved