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Date
Type
Title
Aug 05, 2022
Circulars
Trading Window closure period under Clause 4 of Schedule B read with Regulation 9 of SEBI (Prohibition of Insider Trading) Regulations, 2015 – Framework for restricting trading by Designated Persons by freezing PAN at security level
Aug 04, 2022
Circulars
Enhanced guidelines for debenture trustees and listed issuer companies on security creation and initial due diligence
Jul 29, 2022
Circulars
Framework for automated deactivation of trading and demat accounts in cases of inadequate KYCs
Jul 29, 2022
Circulars
Nomination for Mutual Fund Unit Holders – Extension of timelines
Jul 29, 2022
Circulars
LODR - Single Operational Circular for listing obligations and disclosure requirements for Non-convertible Securities, Securitized Debt Instruments and/ or Commercial Paper
Jul 28, 2022
Circulars
Addendum to SEBI Circular on Development of Passive Funds
Jul 27, 2022
Circulars
Settlement of Running Account of Client’s Funds lying with Trading Member (TM)
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 18, 2022
Circulars
Levy of Goods & Services Tax (GST) on the fees payable to SEBI
Jul 06, 2022
Circulars
Modification in Cyber Security and Cyber resilience framework of Qualified Registrars to an Issue and Share Transfer Agents (QRTAs)
Jul 05, 2022
Circulars
Modification in Cyber Security and Cyber resilience framework of KYC Registration Agencies (KRAs)
Jul 04, 2022
Circulars
Investor Grievance Redressal Mechanism and Amendment to SEBI Circular no. SEBI/HO/DMS/CIR/P/2017/15 dated February 23, 2017
Jun 30, 2022
Circulars
Disclosure of holding of specified securities and Holding of specified securities in dematerialized form
Jun 30, 2022
Circulars
Modification in Cyber Security and Cyber resilience framework for Stock Brokers / Depository Participants
Jun 30, 2022
Circulars
Implementation of Circular on ‘Execution of ‘Demat Debit and Pledge Instruction’ (DDPI) for transfer of securities towards deliveries / settlement obligations and pledging / re-pledging of securities’ - Extension
Jun 28, 2022
Circulars
Adjustment in derivative contracts for dividend announcements
Jun 24, 2022
Circulars
Guidelines for Large Value Fund for Accredited Investors under SEBI (Alternative Investment Funds) Regulations, 2012 and Requirement of Compliance Officer for Managers of all AIFs
Jun 24, 2022
Circulars
Implementation of Circular on ‘Guidelines in pursuance of amendment to SEBI KYC (Know Your client) Registration Agency (KRA) Regulations, 2011’
Jun 24, 2022
Circulars
Reduction of timelines for listing of units of privately placed Infrastructure Investment Trust (InvIT)
Jun 24, 2022
Circulars
Introduction of Unified Payments Interface (UPI) mechanism for Infrastructure Investment Trusts (InvITs)
Jun 24, 2022
Circulars
Introduction of Unified Payments Interface (UPI) mechanism for Real Estate Investment Trusts (REITs)
Jun 21, 2022
Circulars
Modification in the Operational Guidelines for Foreign Portfolio Investors, Designated Depository Participants and Eligible Foreign Investors - Bank account details to which the payment is to be done electronically
Jun 20, 2022
Circulars
Naming / Tagging of demat accounts maintained by Stock Brokers
Jun 15, 2022
Circulars
Nomination for Mutual Fund Unit Holders
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