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SEBI Relaxes Compliance Rules for Brokers - (17 Apr 2020)

CAPITAL MARKET

Securities and Exchange Board of India (SEBI) has relaxed compliance requirements for brokers by giving time until 31st May, 2020 for submitting reports on client funding, artificial intelligence and machine learning applications and extending the due date for submission of the report on risk-based supervision and compliance certificate for margin trading to 30th June, 2020.

Tags : SECURITIES AND EXCHANGE BOARD OF INDIA   BROKERS COMPLIANCE REQUIREMENT  

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