DUE DILIGENCE IN MERGERS AND ACQUISITIONS: THE SYNERGY BETWEEN NO-CONFLICT REPRESENTATIONS AND DISCLOSURE SCHEDULES

DUE DILIGENCE IN MERGERS AND ACQUISITIONS: THE SYNERGY BETWEEN NO-CONFLICT REPRESENTATIONS AND DISCLOSURE SCHEDULES

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Authored By: Cynthia Nwamaka Ibor Ebonyi State University, Nigeria. ABSTRACT Due diligence in Mergers and Acquisitions (M&A) is as fundamental […]

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