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SEBI Relaxes Rules for FPI Registration, Rating Default - (31 Mar 2020)

CAPITAL MARKET

Securities and Exchange Board of India has relaxed compliance provisions up to 3 months, allowing credit rating agencies to not qualify a COVID-19 related non-payment of interest and principal as default, and allowing foreign funds to send in scanned copies of documents for renewal of registration.

Tags : SEBI   FPI REGISTRATION  

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