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1 to 25 of 34 records
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Date
Type
Title
Apr 13, 2023
Orders
Complaint Case No. CC/225/2021- Asura Bibi vs. The Director, Sahara Credit Co-operating Society Ltd. & ors.
Feb 07, 2023
Circulars
Grant of extension of time to entities operating/ desirous of operating as Online Bond Platform Providers (OBPPs) for making an application to obtain certificate of registration as a stock broker under the Securities and Exchange Board of India (Stock Brokers) Regulations, 1992
Jan 09, 2023
Circulars
Standard Operating Procedure for handling of Stock Exchange Outage and extension of trading hours thereof
Oct 12, 2022
Press Releases
Standard Operating Procedure for Inter-operable Regulatory Sandbox (IoRS)
May 30, 2022
Circulars
Standard Operating Procedures (SOP) for dispute resolution under the Stock Exchange arbitration mechanism for disputes between a Listed Company and/or Registrars to an Issue and Share Transfer Agents (RTAs) and its Shareholder(s)/Investor(s)
May 27, 2022
Circulars
Modification to Standard Operating Procedure in the cases of Trading Member / Clearing Member leading to default
Feb 14, 2022
Circulars
Standard Operating Guidelines for the Vault Managers and Depositories - Electronic Gold Receipts (EGR) segment
Jul 06, 2021
Circulars
Standard Operating Procedure for listed subsidiary company desirous of getting delisted through a Scheme of Arrangement wherein the listed parent holding company and the listed subsidiary are in the same line of business
Jul 05, 2021
Circulars
Standard Operating Procedure for handling of technical glitches by Market Infrastructure Institutions (MIIs) and payment of “Financial Disincentives” thereof
Oct 22, 2020
Circulars
Clarification on SEBI Circular SEBI/HO/OIAE/IGRD/CIR/P/2020/152 dated 13 August, 2020 on Investor grievances redressal mechanism – Handling of SCORES complaints by stock exchanges and Standard Operating Procedure for non-redressal of grievances by listed companies.
Oct 01, 2020
Circulars
Standard Operating Procedure in the cases of Trading Member / Clearing Member leading to default - Extension of timeline for submission of the Undertaking cum Indemnity bond by the Trading members (TMs) / Clearing Members (CMs) for all the bank accounts.
Sep 28, 2020
Circulars
Operating Guidelines for Investment Advisers in International Financial Services Centre (IFSC) – Amendments
Sep 09, 2020
Circulars
Operating Guidelines for Portfolio Managers in International Financial Services Centre
Aug 13, 2020
Circulars
Investor grievances redressal mechanism – Handling of SCORES complaints by stock exchanges and Standard Operating Procedure for non-redressal of grievances by listed companies
Jul 01, 2020
Circulars
Standard Operating Procedure in the cases of Trading Member / Clearing Member leading to default
Feb 28, 2020
Circulars
Operating Guidelines for Investment Advisers in International Financial Services Centre (IFSC) – Clarifications
Jan 09, 2020
Circulars
Operating Guidelines for Investment Advisers in International Financial Services Centre
Aug 09, 2019
Circulars
Securities and Exchange Board of India (International Financial Services Centres) Guidelines, 2015-Permissible investments by Alternative Investment Funds operating in IFSC
Jan 25, 2019
Press Releases
Grant of Qualifying Central Counterparty (QCCP) status to CCPs operating in GIFT IFSC
Nov 26, 2018
Circulars
Operating Guidelines for Alternative Investment Funds in International Financial Services Centres
May 23, 2017
Circulars
Securities and Exchange Board of India (International Financial Services Centres) Guidelines, 2015 - Permissible investments by Portfolio Managers, Alternate Investment Funds and Mutual Funds operating in IFSC
Sep 30, 2013
Circulars
Amendment to bye-laws of recognised stock exchanges with respect to non-compliance of certain listing conditions and adopting Standard Operating Procedure for suspension and revocation of trading of shares of listed entities for such non compliances
Sep 30, 2013
Circulars
Simplification of registration requirements for Stock Brokers
Sep 30, 2013
Press Releases
Standard Operating Procedure (SOP) for stock exchanges for suspension and revocation of trading of shares of listed entities for non-compliance of certain listing conditions
Jul 15, 2002
Press Releases
Prosecution against entities operating unregistered Collective Investment Scheme
1 to 25 of 34 records
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