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NCLT Rejects Plea Seeking Stay on TATA’s EGM on Feb 06 - (01 Feb 2017)

National Company Law Tribunal (NCLT) has refused to grant a stay on Tata Sons’ decision to call an Extraordinary General Meeting (EGM) on February 6, the aim being to remove ex-head Cyrus Mistry as a director from its board.

Tags : NATIONAL COMPANY LAW TRIBUNAL   TATA SONS   EXTRAORDINARY GENERAL MEETING  

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