SEBI’s Clean Chit to the Adani Group: Regulatory Closure, Institutional Deference, and the Evolving Standards of Market Accountability

SEBI’s Clean Chit to the Adani Group: Regulatory Closure Institutional Deference and the Evolving Standards of Market Accountability

/ Legal Articles

Authored By: Aishi Naskar Heritage Law College Introduction: A Moment That Tested Institutions In January 2023, Indian financial markets were […]

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