Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Securities and Exchange Board of India Notifies Simplified Norms for Ease of Doing Business - (08 Nov 2021)

CAPITAL MARKET

Securities and Exchange Board of India (SEBI) has notified as an ongoing measure to enhance the ease of doing business for investors in the securities market, the various norms, with respect to the captioned matter, shall be applicable namely Common and simplified norms for processing any service request from the holder, pertaining to the captioned items, by the RTAs, Electronic interface for processing investor’s queries, complaints and service request, Mandatory furnishing of PAN, KYC etc.

Tags : SECURITIES AND EXCHANGE BOARD OF INDIA   SIMPLIFIED NORMS FOR EASE OF DOING BUSINESS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved