THE GAZETTE OF INDIA 

EXTRAORDINARY

PART – III – SECTION 4

PUBLISHED BY AUTHORITY

NEW DELHI, June 23, 2008 

SECURITIES AND EXCHANGE BOARD OF INDIA 

CORRIGENDA

Mumbai, the 23^rd June, 2008

No. LAD-NRO/GN/2008/14/128941 - In notifications no. CAD-NRO/GN/2008/11/126538, dated May 26^th, 2008 and LAD-HRD/GN/2008/11/126538, dated June 6th, 2008, published in the Gazette of India Extraordinary, Part III, Section 4, Sub-section (ii) on the respective dates, the following shall be read as under:

1.       In the English version of notification no. CAD-NRO/GN/2008/11/126538, dated May 26^th 2008, the file number “CAD-NRO/GN/2008/11/126538” shall be read as “LAD-NRO/GN/2008/11/126538”.

2.       In the English version of notification no. LAD-HRD/GN/2008/13/127878, dated June 6^th, 2008, the file number “LAD-HRD/GN/2008/13/127878” shall be read as “LAD-NRO/GN/2008/13/127878”.

 

 

 

C. B. BHAVE

CHAIRMAN

SECURITIES AND EXHCHANGE BOARD OF INDIA

 

[ADVT III/ IV / 69 ZB/ 2008/ Exty]