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Reporting of changes in terms of investment- (Securities and Exchange Board of India) (06 Nov 2019)

MANU/SIPM/0005/2019

Capital Market

1.This is with reference to Para 9 of SEBI Circular No. SEBI/HO/IMD/DF4/CIR/P/2019/102 dated September 24, 2019 on conditions to be adhered to by Mutual Funds, while making any change to terms of an investment. In partial modification to the above circular, Para 9.1.1. shall read as follows:

Any changes to the terms of investment, including extension in the maturity of a money market or debt security, shall be reported to valuation agencies and SEBI registered Credit Rating Agencies (CRAs) immediately, along-with reasons for such changes.

2. The aforesaid provision is applicable from the date of issuance of this circular.

3. This circular is issued in exercise of powers conferred under Section 11 (1) of the Securities and Exchange Board of India Act, 1992 read with the provisions of Regulation 77 of SEBI (Mutual Funds) Regulations, 1996, to protect the interests of investors in securities and to promote the development of, and to regulate the securities market.

Tags : REPORT   CHANGES   INVESTMENT  

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