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Relaxation in compliance with requirements pertaining to AIFs and VCFs- (Securities and Exchange Board of India) (31 May 2021)

MANU/SIPM/0008/2021

Capital Market

1. SEBI in receipt of representation from AIF Industry, requesting extension of timelines for various regulatory filings and compliances for AIFs and VCFs, due to ongoing second wave of the CoVID-19 pandemic and restrictions imposed by various state governments.

2. After consideration, it has been decided to extend the due dates for regulatory filings by AIFs and VCFs, during the period ending March 2021 to July 2021 as prescribed under SEBI (Alternative Investment Funds) Regulations, 2012 and circulars issued thereunder. AIFs and VCFs may submit regulatory filings for the aforesaid periods, as applicable, on or before September 30, 2021.

3. This Circular is issued in exercise of powers conferred under Section 11(1) of the Securities and Exchange Board of India Act, 1992, to protect the interest of investors in securities and to promote the development of, and to regulate the securities market. This Circular shall come into force with immediate effect.

Tags : RELAXATION   COMPLIANCE   AIFS   VCFS  

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