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1 to 25 of 2423 records

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

1 to 25 of 2423 records