PR No.:100/2003
April 25, 2003
April 25, 2003
MIRSD
CANCELLATION OF REGISTRATION OF 3 STOCK–BROKERS OF MADRAS STOCK EXCHANGE
The Securities and Exchange Board of India (SEBI) has cancelled the registration of the following Stock-Brokers with immediate effect:
|
Sr. |
Name |
SEBI Regn. No. |
Stock Exchange |
| 1 |
INB040128817 |
Madras |
|
| 2 |
INB040137015 |
Madras |
|
| 3 |
INB040452029 |
Madras |
The aforesaid Stock-Brokers were declared defaulter by the Stock Exchange and ceased to be members of the Exchange, thereby failed to fulfill the pre-requisite condition of registration as Stock-Broker with SEBI.
The registration has been cancelled in terms of Sub-Regulation (5) of Regulation 16 of SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002. A full text of the order is available on the website
www.sebi.gov.in.