| Home | Back |
|
THE GAZETTE OF EXTRAORDINARY PART – II – SECTION 3 – SUB-SECTION (ii) PUBLISHED BY AUTHORITY SECURITIES AND EXCHANGE BOARD OF NOTIFICATION Mumbai, the 30th day of July, 2004 Notification under sub-regulation (1) of regulation 4 and
sub-regulations (1) and (2) of regulation 6 of the Securities and Exchange Board
of S.O. No. 884
(E). In exercise of the powers conferred
by sub-regulation (1) of regulation 4 and sub-regulations (1) and (2) of
regulation 6 of the Securities and Exchange Board of India (Central Database of
Market Participants) Regulations, 2003 (hereinafter referred to as ‘the said Regulations’)
and having considered the factors mentioned in clauses (a) and (c) of regulation
14, the Board hereby specifies – (a) sub-brokers
within the meaning of rule 2(f) of the Securities and Exchange Board of India
(Stock Brokers and Sub-brokers) Rules, 1992 as ‘specified intermediaries’ for
the purposes of clause (u) of sub-regulation (1) of regulation 2 of the said Regulations; (b) the 31st
day of December 2004 as the notified date for the purposes of sub-regulation
(1) of regulation 4 of the said Regulations for the sub-brokers specified in
clause (a) above; (c) all
investors being bodies corporate as ‘specified investors’ for the purposes of
clause (v) of sub-regulation (1) of regulation 2 of the said Regulations; (d) the 31st
day of December 2004 as the notified date for the purposes of sub-regulation (2)
of regulation 6 of the said Regulations for specified investors being bodies
corporate mentioned in clause (c) above; (e) all
investors, whether bodies corporate or not, intending to avail of margin
trading facility in terms of the requirements laid down by the Board, as
‘specified investors’ for the purposes of clause (v) of sub-regulation (1) of
regulation 2 of the said Regulations; and, (f) the 31st
day of August 2004 as the specified date for the purposes of sub-regulation (1)
or sub-regulation (2), as the case may be, of regulation 6 of the said Regulations
for specified investors mentioned in clause (e) above. F.No.
SEBI/LAD/DOP/ 1663 /2004 G.N. BAJPAI CHAIRMAN SECURITIES AND EXCHANGE BOARD OF |
|