THE GAZETTE OF INDIA

EXTRAORDINARY

PART – II – SECTION 3 – SUB-SECTION (ii)

PUBLISHED BY AUTHORITY

SECURITIES AND EXCHANGE BOARD OF INDIA

NOTIFICATION

Mumbai, the 5^th April, 2004

Notification under sub-regulation (1) of regulation 4 of the SEBI (Central Database of Market Participants) Regulations, 2003

S.O. No. 467 (E). - In exercise of the powers conferred by sub-regulation (1) of regulation 4 of the Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003 (hereinafter referred to as the said regulations) and having taken into consideration the extent of work and logistics involved in obtaining the unique identification numbers under the said Regulations, the Board hereby amends notifications F.No.SEBI/LE/03/22/75 dated 25^th November, 2003 and F.No.SEBI/LE/03/23142 dated 9^th December 2003 as follows :

In Notification F.No.SEBI/LE/03/22/75 dated 25^th November, 2003, in clause (c), the words and figures “31^st day of March, 2004” shall be substituted with the following words and figures, namely “30^th day of June, 2004”;
In Notification F.No.SEBI/LE/03/23142 dated 9^th December 2003, in clause (b), the words and figures “31^st day of March, 2004” shall be substituted with the following words and figures, namely “30^th day of June, 2004”.

F.No. SEBI/LAD/DOP/ 6472 /2004

G.N. BAJPAI

CHAIRMAN

SECURITIES AND EXCHANGE BOARD OF INDIA

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THE GAZETTE OF INDIA EXTRAORDINARY PART – II – SECTION 3 – SUB-SECTION (ii) PUBLISHED BY AUTHORITY SECURITIES AND EXCHANGE BOARD OF INDIA NOTIFICATION Mumbai, the 5^th April, 2004 Notification under sub-regulation (1) of regulation 4 of the SEBI (Central Database of Market Participants) Regulations, 2003 S.O. No. 467 (E). - In exercise of the powers conferred by sub-regulation (1) of regulation 4 of the Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003 (hereinafter referred to as the said regulations) and having taken into consideration the extent of work and logistics involved in obtaining the unique identification numbers under the said Regulations, the Board hereby amends notifications F.No.SEBI/LE/03/22/75 dated 25^th November, 2003 and F.No.SEBI/LE/03/23142 dated 9^th December 2003 as follows : In Notification F.No.SEBI/LE/03/22/75 dated 25^th November, 2003, in clause (c), the words and figures “31^st day of March, 2004” shall be substituted with the following words and figures, namely “30^th day of June, 2004”; In Notification F.No.SEBI/LE/03/23142 dated 9^th December 2003, in clause (b), the words and figures “31^st day of March, 2004” shall be substituted with the following words and figures, namely “30^th day of June, 2004”. F.No. SEBI/LAD/DOP/ 6472 /2004 G.N. BAJPAI CHAIRMAN SECURITIES AND EXCHANGE BOARD OF INDIA