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SC: Complaints Alleging Fraud under Companies Act Can Be Filed Only By SFIO, Not By Private Parties - (12 Jan 2026)

COMPANY

SC held that allegations of fraud under Companies Act, 2013 cannot be pursued through private complaints, as a Special Court may take cognizance only on a complaint filed by the Director of the Serious Fraud Investigation Office or an officer authorised by Central Government u/s 212(6) of the Act.

Tags : COMPLAINTS   FRAUD   SERIOUS FRAUD INVESTIGATION OFFICE  

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