THE GAZETTE OF INDIA

EXTRAORDINARY

PART – III – SECTION 4

PUBLISHED BY AUTHORITY

NEW DELHI, June 23, 2008

SECURITIES AND EXCHANGE BOARD OF INDIA

CORRIGENDA

Mumbai, the 23^rd June, 2008

No. LAD-NRO/GN/2008/14/128941 - In notifications no. CAD-NRO/GN/2008/11/126538, dated May 26^th, 2008 and LAD-HRD/GN/2008/11/126538, dated June 6th, 2008, published in the Gazette of India Extraordinary, Part III, Section 4, Sub-section (ii) on the respective dates, the following shall be read as under:

1. In the English version of notification no. CAD-NRO/GN/2008/11/126538, dated May 26^th 2008, the file number “CAD-NRO/GN/2008/11/126538” shall be read as “LAD-NRO/GN/2008/11/126538”.

2. In the English version of notification no. LAD-HRD/GN/2008/13/127878, dated June 6^th, 2008, the file number “LAD-HRD/GN/2008/13/127878” shall be read as “LAD-NRO/GN/2008/13/127878”.

C. B. BHAVE

CHAIRMAN

SECURITIES AND EXHCHANGE BOARD OF INDIA

[ADVT III/ IV / 69 ZB/ 2008/ Exty]

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THE GAZETTE OF INDIA EXTRAORDINARY PART – III – SECTION 4 PUBLISHED BY AUTHORITY NEW DELHI, June 23, 2008 SECURITIES AND EXCHANGE BOARD OF INDIA CORRIGENDA Mumbai, the 23^rd June, 2008 No. LAD-NRO/GN/2008/14/128941 - In notifications no. CAD-NRO/GN/2008/11/126538, dated May 26^th, 2008 and LAD-HRD/GN/2008/11/126538, dated June 6th, 2008, published in the Gazette of India Extraordinary, Part III, Section 4, Sub-section (ii) on the respective dates, the following shall be read as under: 1. In the English version of notification no. CAD-NRO/GN/2008/11/126538, dated May 26^th 2008, the file number “CAD-NRO/GN/2008/11/126538” shall be read as “LAD-NRO/GN/2008/11/126538”. 2. In the English version of notification no. LAD-HRD/GN/2008/13/127878, dated June 6^th, 2008, the file number “LAD-HRD/GN/2008/13/127878” shall be read as “LAD-NRO/GN/2008/13/127878”. C. B. BHAVE CHAIRMAN SECURITIES AND EXHCHANGE BOARD OF INDIA [ADVT III/ IV / 69 ZB/ 2008/ Exty]