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Ashav Advisory LLP Vs Securities And Exchange Board Of India And Others
Decision:
Disposed Of
09-09-2021
.... 1 of 2016), such company shall bring the public shareholding to twenty-five per cent within a maximum period of three years from the date of such fall, in the manner specified by the Securities and Exchange Board of India: Provided that, if the public shareholding falls below ten per cent, ...
Securities Appellate Tribunal Mumbai
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