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Clarification regarding investment of Mutual Fund schemes in units of Corporate Debt Market Development Fund- (Securities and Exchange Board of India) (06 Sep 2023)

MANU/SMFD/0017/2023

Capital Market

1. This has reference to SEBI Circular SEBI/HO/IMD/PoD2/P/CIR/2023/129 dated July 27, 2023 on Investment by Mutual Fund Schemes and AMCs in units of Corporate Debt Market Development Fund ("CDMDF").

2. In this context, AMFI has requested that for calculation of asset allocation limits, the base may be considered as net asset excluding of investment in units of CDMDF.

3. It is therefore clarified that for calculation of asset allocation limits of mutual fund schemes in terms of Part IV of Chapter 2 on 'Categorization and Rationalization of Mutual Fund Schemes' of Master Circular for Mutual Funds dated May 19, 2023, investment in units of CDMDF shall be excluded from base of net assets.

4. The provisions of this circular shall come into force with immediate effect.

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

Tags : CLARIFICATION   INVESTMENT   MUTUAL FUND SCHEMES  

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