| Home | Back |
|
PR No.227/2008 FII investments in debt Following the Government
of India’s announcement of enhanced debt limit from US$ 3 billion to US$ 6
billion for investments by FIIs in corporate debt,
SEBI has issued Circular No. IMD/FII & C/ 33
/2007 dated Further in
order to accord flexibility to the FIIs to allocate
the investments across equity and debt, it has been decided to do away with the
conditions provided in regulation 15(2) of SEBI FII regulations pertaining to
restrictions of 70:30 ratio of
investment in equity and debt respectively, with immediate effect. The full text of the
circular is available on SEBI website: www.sebi.gov.in Mumbai | |