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PR No.279/2007 Clarification Clarifications have been sought on para 1 of the Proposed Measures in the draft discussion
paper on Overseas Derivatives Instruments (ODIs),
with Indian Exchange Traded Derivatives as underlying. With regard to the above, it is made clear that
there is no proposed bar on ODI contracts, expiring this month or in the
following months, being renewed, provided the renewal does not go beyond 18
months. It is further made clear that this proposal does not
in any manner seek to restrict renewal or rollover of Indian Exchange Traded
Derivative Contracts by the FIIs. Mumbai | |