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SEBI grants renewal of recognition to AMC Repo Clearing Limited for one year- (Securities and Exchange Board of India) (15 Jan 2024)

MANU/SREG/0003/2024

Capital Market

The Securities and Exchange Board of India, having considered the application for grant of renewal of recognition under Regulation 12 of the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2018, by AMC Repo Clearing Limited, Unit No. 503, Windsor, Off CST Road, Kalina, Santacruz East, Mumbai - 400098 and being satisfied that it would be in the interest of the trade, in the interest of securities market and also in the public interest so to do, hereby grants, in exercise of the powers conferred by section 4 read with sub-section (4) of section 8A of the Securities Contracts (Regulation) Act, 1956, renewal of recognition to the said Clearing Corporation for one year commencing on the 17th day of January, 2024 and ending on the 16th day of January, 2025, subject to the condition that the Clearing Corporation shall comply with the conditions as may be prescribed by rules or specified by the Securities and Exchange Board of India from time to time:

Provided that the Clearing Corporation shall not undertake any activity except that of clearing and settling of transactions in repo and reverse repo in the debt securities that are dealt with or traded on a recognized stock exchange.

Tags : APPLICATION   RENEWAL   GRANT  

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