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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 December, 2004 Notification under sub-regulation (2) of regulation 6 of
the Securities and Exchange Board of S.O. No. 4 (E). WHEREAS the 31st day of December,
2004 was specified as the notified date vide Notification S.O.No.884(E) dated
30th July 2004, for purposes of sub-regulation (2) of regulation 6 of
the Securities and Exchange Board of India (Central Database of Market
Participants) Regulations, 2003 within which specified investors being bodies
corporate and their promoters and directors were required to obtain unique
identification numbers; AND WHEREAS
the Board has received representations about undue hardship which may be caused
by insistence on strict compliance with the above time limit in respect of certain
specified investors whose promoters or directors are persons resident outside
India; AND WHEREAS
the Board is satisfied that in order to mitigate the undue hardship which may
be caused by insistence on strict compliance with the above time limit in
respect of such promoters or directors who are persons resident outside India,
it is necessary to extend the time within which they shall be required to
obtain unique identification numbers; NOW
THEREFORE in exercise of the powers conferred by sub-regulation (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 in partial modification of Notification S.O. No.884(E) dated 30th
July 2004, the Board hereby specifies the 31st day of December 2005
as the notified date for the purposes of sub-regulation (2) of regulation 6 of
the said Regulations for specified investors being bodies corporate whose promoters
or directors are persons resident outside India. Explanation:
For the purposes of this notification, the words ‘person resident outside
India’ shall have the same meaning as is assigned to them in clause (w) of
section 2 of the Foreign Exchange Management Act, 1999. F.No.
SEBI/LAD/DOP/ 301204 /2004 G.N. BAJPAI CHAIRMAN SECURITIES AND EXCHANGE BOARD OF |
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