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Date	Type	Title
Dec 01, 2023	Circulars	Extension of timeline for implementation of provisions of circular SEBI/HO/OIAE/IGRD/CIR/P/2023/156 dated September 20, 2023 on Redressal of investor grievances through the SEBI Complaint Redressal (SCORES) Platform and linking it to Online Dispute Resolution platform.
Nov 17, 2023	Circulars	Simplified norms for processing investor’s service requests by RTAs and norms for furnishing PAN, KYC details and nomination
Nov 13, 2023	Circulars	Most Important Terms and Conditions
Nov 08, 2023	Circulars	Procedural framework for dealing with unclaimed amounts lying with Real Estate Investment Trusts (REITs) and manner of claiming such amounts by unitholders
Nov 08, 2023	Circulars	Procedural framework for dealing with unclaimed amounts lying with Infrastructure Investment Trusts (InvITs) and manner of claiming such amounts by unitholders
Nov 08, 2023	Circulars	Procedural framework for dealing with unclaimed amounts lying with entities having listed non-convertible securities and manner of claiming such amounts by investors
Nov 01, 2023	Circulars	Simplification and streamlining of Offer Documents of Mutual Fund Schemes
Oct 31, 2023	Circulars	Revision in manner of achieving minimum public unitholding requirement – Infrastructure Investment Trusts (InvITs)
Oct 20, 2023	Circulars	Guidelines for Business Continuity Plan (BCP) and Disaster Recovery (DR) of Qualified RTAs (QRTAs)
Oct 19, 2023	Circulars	Ease of doing business and development of corporate bond markets – revision in the framework for fund raising by issuance of debt securities by large corporates (LCs)
Oct 13, 2023	Circulars	Amendment to the Guidelines on Anti-Money Laundering (AML) Standards and Combating the Financing of Terrorism (CFT) /Obligations of Securities Market Intermediaries under the Prevention of Money-laundering Act, 2002 and Rules framed there under.
Oct 10, 2023	Circulars	Extension in timeline for compliance with qualification and experience requirements under Regulation 7(1) of SEBI (Investment Advisers) Regulations, 2013
Oct 07, 2023	Circulars	Relaxation from compliance with certain provisions of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 – Reg.
Oct 06, 2023	Circulars	Requirement of Base Minimum Capital Deposit for Category 2 Execution Only Platforms
Oct 06, 2023	Circulars	Limited relaxation from compliance with certain provisions of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015
Oct 03, 2023	Circulars	Centralized mechanism for reporting the demise of an investor through KRAs
Sep 30, 2023	Circulars	Extension of timeline for verification of market rumours by listed entities
Sep 27, 2023	Circulars	Nomination for Mutual Fund Unit Holders – Extension of timelines
Sep 26, 2023	Circulars	Extension of timelines (i) for nomination in eligible demat accounts and (ii) for submission of PAN, Nomination and KYC details by physical security holders; and voluntary nomination for trading accounts
Sep 20, 2023	Circulars	Redressal of investor grievances through the SEBI Complaint Redressal (SCORES) Platform and linking it to Online Dispute Resolution platform
Sep 14, 2023	Circulars	Regulatory Reporting by AIFs
Sep 11, 2023	Circulars	Board nomination rights to unitholders of Real Estate Investment Trusts (REITs)
Sep 11, 2023	Circulars	Board nomination rights to unitholders of Infrastructure Investment Trusts (InvITs)
Sep 06, 2023	Circulars	Clarification regarding investment of Mutual Fund schemes in units of Corporate Debt Market Development Fund
Sep 04, 2023	Circulars	Mechanism for Sharing of Information by Credit Rating Agencies (CRAs) to Debenture Trustees (DTs)

1 to 25 of 2437 records