FAQs

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FAQs on the Corporate Bond market View Details
Primary Market Issuances View Details
Debenture Trustees View Details
Mutual Fund View Details
Secondary Market View Details
Takeovers View Details
Derivatives View Details
Straight Through Processing View Details
Collective Investment Schemes View Details
Buyback of Securities View Details
Portfolio Managers View Details
Delisting View Details
Settlement Proceedings View Details
General View Details
How to Read Offer Document and Invest in Initial Public Offers - IPO View Details
Clarifications on Insider Trading View Details
Open offer, Buyback Offer and Delisting Offers View Details
Depository Participants View Details
Glossary View Details
Investor Grievances - SCORES View Details
Registered Intermediaries View Details
FAQ - Minimum Public Shareholding View Details
Qualified Foreign Investors View Details
Research Analysts View Details
Investment Advisers View Details
Merchant Bankers View Details
Stock Brokers (Commodity Derivatives) View Details
Listing Regulations View Details
Know Your Client Requirements, Demat/ Trading Account Opening View Details
Refund View Details
SEBI (Alternative Investment Funds) Regulations, 2012 View Details
Transfer of securities in physical mode View Details
PACL - FAQs for Refund View Details
Stamp Duty View Details
Commodity Derivatives View Details
Real Estate Investment Trusts (REITs) View Details
Infrastructure Investment Trusts (InvITs) View Details
Municipal Debt Securities View Details
Credit Rating Agencies (CRAs) View Details
Electronic Gold Receipts (EGR) View Details
Foreign Venture Capital Investor (FVCI) View Details
FAQs on Stock Broker View Details
FAQs with respect to Investor Service Requests processed by RTAs View Details
FAQs on Registration as an ESG Rating Provider (ERP) View Details
FAQs on Procedural Framework for Unclaimed or Unpaid Amounts lying with REITs, InvITs and entities having listed non-convertible securities View Details
Small and Medium REITs (SM REITs) View Details