The enhanced debt
limits were allocated to entities on June 20, 2008. The unutilized limits
were re-allocated to the entities on August 29, 2008.
After assessment of
the utilization, the unutilized debt limits are being re-allocated to
entities lower down in the list.
It has now been decided that if any entity’s request has been
partly satisfied in the earlier allocation, the remainder of the request
shall be allocated to the entity based on confirmation from the entity
during the subsequent reallocation, provided if the limits are available.
The list of entities and the allocated limits is placed in
Annexure.
In terms of SEBI
circular dated January 31, 2008, in case the allocated limits are not
utilized by the entities by October (yy), 2008
the same shall be withdrawn and allocated to the entities lower down in
the list of requests received by SEBI on June 17, 2008.
Mumbai
September 26, 2008
Annexure
In USD Million
Sr.No.
Time
Name of entity
Government Securities
Corporate Bond
Requested
Allocated
Requested
Allocated
48
12:09AM
Multi
Manager India Fund Limited
145.31
108.93
50.00
50.00
49
12:09AM
Transportation,
infrastructure and Energy Investments
Not Applicable
20.00
20.00
50
12:09AM
Morgan
Stanley Emerging Markets Domestic Debt Fund, Inc.
0.00
0.00
51
12:09AM
SocieteGenerale
175.00
175.00
52
12:09AM
Morgan
Stanley Institutional Fund, Inc., Emerging
Markets Debt Portfolio
0.00
0.00
53
12:09AM
The India
Fund Inc.
100.00
100.00
54
12:09AM
Standard
Chartered Bank (Mauritius) Limited
50.00
50.00
55
12:09AM
Sophia
Growth - A Share Class Of Somerset India Fund