SC Slams Akola Cops For Dereliction, Orders Formation of SIT With Hindu and Muslim Officers  ||  Delhi HC Rules Employed Wife Deserves Maintenance Matching Marital Standard of Living  ||  Delhi HC Restrains Unauthorized Use of Abhishek Bachchan’s Name, Image, & Voice  ||  J&K&L HC: Custody Can't Favor Either Parent Solely Based On Gender; Constitution Forbids Bias  ||  Kerala HC Rejects Anticipatory Bail to IT Firm Owner in Sexual Harassment Case Citing Probe Anomalies  ||  SC Criticizes Punjab National Bank for Settling With Borrower Post-Auction of Secured Property  ||  Delhi HC: GST Officials Need Lawyer’s Consent or Presence to Access Their Computer Devices  ||  Kerala HC Paves Way for Global Ayyappa Sangamam, Directs Steps to Uphold Sabarimala's Sanctity  ||  Delhi HC: No Certification for Films That Mock Religions or Incite Hate in a Secular Society  ||  Bombay HC: Missing a Few Hearings Isn't Enough to Dismiss a Case for Non-Prosecution    

Modifications in the requirement of filing of Offer Documents by Mutual Funds- (Securities and Exchange Board of India) (25 Apr 2023)

MANU/SMFD/0005/2023

Capital Market

1. SEBI, vide Circular SEBI/HO/IMD/DF2/CIR/P/2016/68 dated August 10, 2016, mandated submission of soft copy of the final SIDs along with printed/final copy seven working days prior to the launch of the scheme.

2. As part of the go green initiative, in partial modification of the aforementioned circular, it has been decided that AMCs shall file all final offer documents (final SID and final KIM) only digitally by emailing the same to a dedicated email id. viz: imdsidfiling@sebi.gov.in and there would be no requirement of filing of physical copies of the same with SEBI.

3. Accordingly, based on the consultation with Association of Mutual Funds in India (AMFI), such submission of all final SID and KIM in digital form shall be made at least two working days prior to the launch of the scheme.

4. Further, to safeguard the interests of investors in securities market, it has been decided that all new fund offers ("NFOs") shall remain open for subscription for a minimum period of three working days.

5. All other provisions mentioned in the aforesaid circular shall remain unchanged.

6. The provisions of this circular shall be applicable with effect from May 01, 2023.

7. This circular is issued in exercise of the powers conferred under Section 11 (1) of the Securities and Exchange Board of India Act, 1992, read with Regulation 77 of the Securities and Exchange Board of India (Mutual Funds) Regulations, 1996 to protect the interests of investors in securities and to promote the development of, and to regulate the securities market.

Tags : MODIFICATIONS   OFFER DOCUMENTS   MUTUAL FUNDS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved