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Date
Type
Title
Dec 12, 2025
Circulars
Provisions relating to Strengthening Governance of Market Infrastructure Institutions (MIIs)
Dec 11, 2025
Circulars
Deferment of timeline for implementation of Phase III of Nomination Circular dated January 10, 2025 read with Circular dated February 28, 2025 and July 30, 2025
Dec 10, 2025
Circulars
Relaxation on geo tagging requirement in India for NRIs while undertaking re-KYC
Dec 08, 2025
Circulars
Modalities for migration to AI only schemes and relaxations to Large Value Funds for Accredited Investors under SEBI (Alternative Investment Funds) Regulations, 2012
Dec 08, 2025
Circulars
Clarification on the Digital Accessibility circulars of SEBI
Nov 28, 2025
Circulars
Reclassification of Real Estate Investment Trusts (REITs) as equity related instruments for facilitating enhanced participation by Mutual Funds and Specialized Investment Funds (SIFs)
Nov 27, 2025
Circulars
Additional incentives to distributors for onboarding new individual investors from B-30 cities and women investors
Nov 25, 2025
Circulars
Specification of the terms and conditions for Debenture Trustees for carrying out activities outside the purview of SEBI
Nov 25, 2025
Circulars
Modifications to Chapter IV of the Master Circular for Debenture Trustees dated August 13, 2025
Nov 25, 2025
Circulars
Timeline for submission of information by the Issuer to the Debenture Trustee(s)
Oct 30, 2025
Circulars
Implementation of eligibility criteria for derivatives on existing Non-Benchmark Indices
Oct 30, 2025
Circulars
Ease of doing business – Interim arrangement for certified past performance of Investment Advisers and Research Analysts prior to operationalisation of Past Risk and Return Verification Agency (“PaRRVA”)
Oct 30, 2025
Circulars
Ease of doing business measures - Enabling Investment Advisers (“IAs”) to provide second opinion to clients on assets under pre-existing distribution arrangement
Oct 30, 2025
Circulars
Further extension of timeline for mandatory implementation of systems and processes by Qualified Stock Brokers (QSBs) with respect to T+0 settlement cycle
Oct 24, 2025
Circulars
Transfer of portfolios of clients (PMS business) by Portfolio Managers.
Oct 15, 2025
Circulars
Relaxation in timeline for disclosure of allocation methodology by Angel Funds
Oct 13, 2025
Circulars
Minimum information to be provided to the Audit Committee and Shareholders for approval of Related Party Transactions
Oct 08, 2025
Circulars
Review of Block Deal Framework
Sep 30, 2025
Circulars
Extension of timeline for implementation of SEBI Circular dated February 04, 2025 on ‘Safer participation of retail investors in Algorithmic trading’
Sep 25, 2025
Circulars
Compliance Guidelines for Digital Accessibility Circular ‘Rights of Persons with Disabilities Act, 2016 and rules made thereunder- mandatory compliance by all Regulated Entities’ dated July 31, 2025 (Circular No. SEBI/HO/ITD-1/ITD_VIAP/P/CIR/2025/111)
Sep 19, 2025
Circulars
Ease of doing investment - Smooth transmission of securities from Nominee to Legal Heir
Sep 19, 2025
Circulars
Framework on Social Stock Exchange
Sep 10, 2025
Circulars
Revised regulatory framework for Angel Funds under AIF Regulations
Sep 10, 2025
Circulars
Ease of regulatory compliances for FPIs investing only in Government Securities
Sep 09, 2025
Circulars
Framework for AIFs to make co-investment within the AIF structure under SEBI (Alternative Investment Funds) Regulations, 2012
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