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| PR No.97/2009 |
Consent Order in the matter of SCIL Ventures Limited
A Panel consisting of Whole Time Members,
SEBI Shri M.S.Sahoo and Dr. K.M. Abraham has
passed a Consent Order dated February 19, 2009 in accordance with SEBI Circular
on consent orders dated April 20, 2007 on an application submitted by
Securities Analysis (India) Pvt. Limited and Mr. Rajashekar
Iyer in the matter of SCIL Ventures Limited for non disclosure of information required under Regulation
6(1), 6(2), 8(1) & 8(2) of SEBI (Substantial Acquisition of Shares and Takeovers)
Regulations, 1997 for the years 1997 to 2002 and for non disclosure of information
required under Regulation 3(3) for the year 1998 & 2005, Regulation 3(4)
for the years 1998, 1999, 2005 & 2007.
They have remitted a consolidated amount of
Rs.4,00,000/- (Rupees four lakh
only) towards settlement charges in the matter without admitting or denying
guilt.
The full text of the order is available on
the website: www.sebi.gov.in
Mumbai