Home
»
News Listing
Section
Section
▼
News Listing
Search
▼
Search
Date :
To
Department
-- All Department --
Alternative Investment Fund and Foreign Portfolio Investors Department
Corporation Finance Department
Corporation Finance Investigation Department
Department Economic and Policy Analysis
Department of Debt and Hybrid Securities
Division of Foreign Portfolio Investors & Custodians
Enforcement Department - 1
Enforcement Department - 2
Enquiries and Adjudication Department
General Services Department
Human Resources Department
Information Technology Department
Integrated Surveillance Department
Investigations Department
Investment Management Department
Legal Affairs Department
Legal Affairs Department 2
Market Intermediaries Regulation and Supervision Department
Market Regulation Department
Office of International Affairs
Office of Investor Assistance and Education
Office of the Chairman
Quasi-Judicial Cell
Recovery and Refund department
Regional Offices
Vigilance Department
Section
-- All Section --
Legal
Enforcement
Filings
Reports & Statistics
Media
Sub Section
-- All Sub Section --
Sub Sub Section
-- All Sub Section List --
Intermediary
-- All Sub Section List --
Info For
-- All Info for --
Alternative Investment Funds (AIFs)
Bankers to an Issue
Collective Investment Schemes (C.I.S)
Commodity Derivatives
Corp. Debt Market
COVID-19 Measures
Credit Rating Agencies
Debenture Trustees
Depository Participants
Derivatives
Electronic Gold Receipts
Foreign Portfolio Investors (FPI)
Infrastructure Investment Trusts (InvITs)
International Affairs
Investigation
Investment Advisers
Investor Survey
Issues And Listing
Legal Affairs
Listing Regulations
Merchant Bankers
Municipal Debt Securities
Mutual Fund
Portfolio Managers
Prosecution
Real Estate Investment Trusts (REITs)
Registrars to an Issue and Share Transfer Agents
Research Analysts
Stock Brokers
Takeover
Trading, etc
Underwriters
Venture Capital
GO
Reset
1 to 25 of 54 records
1
2
3
Date
Type
Title
Mar 16, 2023
Circulars
Common and simplified norms for processing investor’s service requests by RTAs and norms for furnishing PAN, KYC details and Nomination
Feb 08, 2023
Circulars
Entities allowed to use e-KYC Aadhaar Authentication services of UIDAI in Securities Market as sub-KUA
Feb 07, 2023
Regulations
Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations,2011[Last amended on February 7, 2023]
Jan 17, 2023
Regulations
Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011 [Last amended on January 17, 2023]
Jul 29, 2022
Circulars
Framework for automated deactivation of trading and demat accounts in cases of inadequate KYCs
Jul 27, 2022
Circulars
Implementation of Circular on ‘Guidelines in pursuance of amendment to SEBI KYC (Know Your client) Registration Agency (KRA) Regulations, 2011’
Jul 20, 2022
Circulars
Entities allowed to use e-KYC Aadhaar Authentication services of UIDAI in Securities Market as sub-KUA
Annexure A
Jul 05, 2022
Circulars
Modification in Cyber Security and Cyber resilience framework of KYC Registration Agencies (KRAs)
Jun 24, 2022
Circulars
Implementation of Circular on ‘Guidelines in pursuance of amendment to SEBI KYC (Know Your client) Registration Agency (KRA) Regulations, 2011’
May 30, 2022
Circulars
Modification in Cyber Security and Cyber resilience framework of KYC Registration Agencies (KRAs)
Apr 06, 2022
Circulars
Guidelines in pursuance of amendment to SEBI KYC Registration Agency (KRA) Regulations, 2011
Jan 28, 2022
Regulations
Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011 [Last amended on January 28, 2022]
Jan 28, 2022
Regulations
Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} (Amendment) Regulations, 2022
Dec 14, 2021
Circulars
Clarifications with respect to Circular dated November 03, 2021, on ‘Common and simplified norms for processing investor’s service request by RTAs and norms for furnishing PAN, KYC details and Nomination’
Nov 03, 2021
Circulars
Common and Simplified Norms for processing investor’s service request by RTAs and norms for furnishing PAN, KYC details and Nomination
Aug 03, 2021
Regulations
Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011 [Last amended on August 03, 2021]
Jan 13, 2021
Press Releases
Consultation paper on Role of KYC Registration Agencies (KRAs) / Market Infrastructure Institutions (MIIs) in performing KYC (Know Your Client) of clients in securities market
Jan 13, 2021
Reports
Role of KYC Registration Agencies (KRAs)/ Market Infrastructure Institutions (MIIs) in performing KYC (Know Your Client) of the client in securities market
Sep 08, 2020
Circulars
Entities permitted to undertake e-KYC Aadhaar Authentication service of UIDAI in Securities Market – Addition of NSE to the list
May 12, 2020
Circulars
Entities permitted to undertake e-KYC Aadhaar Authentication service of UIDAI in Securities Market
Apr 29, 2020
Press Releases
SEBI eases the Know Your Client (KYC) Process by enabling online KYC, use of Technology/ App by the registered intermediary
Apr 24, 2020
Circulars
Clarification on Know Your Client (KYC) Process and Use of Technology for KYC
Nov 05, 2019
Circulars
e-KYC Authentication facility under section 11A of the Prevention of Money Laundering Act, 2002 by Entities in the securities market for Resident Investors
Oct 15, 2019
Circulars
Cyber Security & Cyber Resilience framework for KYC Registration Agencies
Sep 08, 2018
Press Releases
SEBI publishes interim report of Working Group on “KYC Requirements for FPIs” for public comments
1 to 25 of 54 records
1
2
3
×
Login
Remember me
Please fill the captcha code
Submit
Reset
Forgot Password ?
|
Subscription for email updates from SEBI