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Investor Grievance Redressal System and Arbitration Mechanism- (Securities and Exchange Board of India) (16 Nov 2015)

MANU/SSMD/0022/2015

Capital Market

The Securities and Exchange Board of India issued a circular addressing the efficacy of the investor redressal and arbitration mechanism at commodity derivates exchanges. It provided clarifications on previous measures of an investor service and grievances committees, arbitration committees and called for a common pool of arbitrators.

Relevant : Investor Grievance Redressal Mechanism at Stock Exchanges MANU/SSMD/0006/2012 Arbitration Mechanism in Stock Exchanges MANU/SSMD/0061/2010 Introduction of Automatic Process and Common Pool of arbitrators MANU/SSMD/0028/2013

Tags : COMMODITY EXCHANGE INVESTOR GRIEVANCE REDRESSAL

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