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Securities and Exchange Board of India grants renewal of recognition to AMC Repo Clearing Limited- (Securities and Exchange Board of India) (15 Mar 2023)

MANU/SREG/0016/2023

Capital Market

The Securities and Exchange Board of India, having considered the application for grant of renewal of recognition of AMC Repo Clearing Limited under Regulation 12 of the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2018 and being satisfied that it would be in the interest of the trade, securities market and the public, in exercise of the powers conferred by section 4 read with sub-section (4) of section 8A of the Securities Contracts (Regulation) Act, 1956, hereby grants renewal of recognition to the said clearing corporation for one year commencing on the 17th day of January, 2023 and ending on the 16th day of January, 2024 subject to the condition that the Clearing Corporation shall comply with the conditions as may be prescribed by rules or specified by the Securities and Exchange Board of India from time to time:

Provided that the Clearing Corporation shall not undertake any activity except that of clearing and settling of transactions in repo and reverse repo in the debt securities that are dealt with or traded on a recognised stock exchange.

Tags : RENEWAL   RECOGNITION   GRANT  

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