THE GAZETTE OF INDIA

EXTRAORDINARY

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

PUBLISHED BY AUTHORITY

SECURITIES AND EXCHANGE BOARD OF INDIA

NOTIFICATION

Mumbai, the 21st August, 2006

 

Corrigendum to Notifications S.O. No.5(E) dated January 3, 2005, S.O. No.28(E) dated January 6, 2005 and S.O. No.779(E) dated June 7, 2005

 

S.O. No. 1333 (E) In Notifications S.O. No.5(E) dated January 3, 2005, S.O. No.28(E) dated January 6, 2005 and S.O. No.779(E) dated June 7, 2005, all published in the Gazette of India Extraordinary, Part II, Section 3, Sub-section (ii) in the respective dates, the following provisions shall be read as under:

 

  1. In Notification S.O. No.5(E) dated January 3, 2005, in page 11 –

(a)    The short title shall be read as follows, namely –

“Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) (Amendment) Regulations, 2005”

(b)   In regulation 1, clause (i) shall be read as follows, namely –

“(i) These regulations may be called the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) (Amendment) Regulations, 2005.”

 

  1. In Notification S.O. No.28(E) dated January 6, 2005, in page 2 –

(a)    The short title shall be read as follows, namely –

“Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) (Amendment) Regulations, 2005”

(b)   Regulation 1 shall be read as follows, namely –

“1. These regulations may be called the Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) (Amendment) Regulations, 2005.”

 

  1. In Notification S.O. No.779(E) dated June 7, 2005, in page 3 –

(a)    The short title shall be read as follows, namely –

“Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) (Second Amendment) Regulations, 2005”

(b)   Regulation 1 shall be read as follows, namely –

“1. These regulations may be called the Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) (Second Amendment) Regulations, 2005.”

 

 

F.No. SEBI/LAD/DOP/ 2108 /2006

 

 

M. DAMODARAN

CHAIRMAN

SECURITIES AND EXCHANGE BOARD OF INDIA