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Handling of Clients' Securities by Trading Members / Clearing Members- (Securities and Exchange Board of India) (29 Aug 2019)

MANU/SSMD/0030/2019

Capital Market

In view of representations from Stock Exchanges as well as market participants, effective deadline for implementation of guidelines prescribed in Clause 5 and Clause 8 of the SEBI Circular No. CIR/HO/MIRSD/DOP/CIR/P/2019/75 dated June 20, 2019 regarding Handling of Clients' Securities by Trading Members / Clearing Members is extended by one month.

The Stock Exchanges, Clearing Corporations and Depositories are advised to bring the provisions of this circular to the notice of all TM / CM, Depository Participants and also disseminate the same on their respective websites. The circular is being issued in exercise of powers conferred under Section 11 (1) of the Securities and Exchange Board of India Act, 1992 to protect the interests of investors in securities and to promote the development of, and to regulate the securities market.

Tags : IMPLEMENTATION   GUIDELINES   DATE   EXTENSION  

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