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THE GAZETTE OF INDIA

EXTRA-ORDINARY

PART II - SECTION 3 - SUB-SECTION (ii)

PUBLISHED BY AUTHORITY

SECURITIES AND EXCHANGE BOARD OF INDIA

NOTIFICATION

Mumabi, the 17th January 2002

Securities and Exchange Board of India (Collective Investments Schemes) (Amendment) Regulations, 2002

S. O. 75 (E). - In exercise of the powers conferred by sub-section (1) of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Board hereby makes the following regulations to further amend the Securities and Exchange Board of India (Collective Investment Schemes) regulations, 1999, namely: -

    1. (i) These regulations may be called the Securities and Exchange Board of India (Collective Investment Scheme) (Amendment) Regulations, 2002.


      2. (ii) They shall come into force on the date of their publication in the Official Gazette.

    2. In the Securities and Exchange Board of India (Collective Investment Schemes) Regulations, 1999 (hereinafter referred to as "regulation"): -
    1. In regulations 71, in sub-regulation (1): -
(i) in clause (a), for the word 'one' the word 'two' shall be substituted.

(ii) in clause (b), for the word 'one' the word 'two' shall be substituted.

(iii) in clause (c), for the word 'one' the word 'two' shall be substituted.

(iv) in clause (d), for the word 'one' the word 'two' shall be substituted.

 (v) in clause (e), for the word 'one' the word 'two' shall be substituted.
 
 
[F.No.SEBI/LE/586/2002]
 
 

D.R.MEHTA, Chairman

Foot note. - Securities and Exchange Board of India (Collective Investment Schemes) Regulations, 1999, the Principal Regulations, were published in the Gazette of India o 15th October 1999 vide No. S. O. 1035 (E).

  1. It was subsequently amended on: -
  1. 14th February 2000 by SEBI (Collective Investment Schemes) (Amendment) Regulations, 2000 vide No. S. O. No. 122 (E); and
  2. 28th March 2000 by SEBI (Appeal to Securities Appellate Tribunal) (Amendment) Regulations, 2000 vide No. S. O. No 278 (E).