Exit Order In Respect of Delhi Stock Exchange Limited (DSE) ( De-recognized)- (Securities and Exchange Board of India) (23 Jan 2017)

MANU/SPRL/0006/2017

Capital Market

SEBI vide Circular dated May 30, 2012 had issued Guidelines for exit of stock exchanges. This contained details of the conditions for exit of de-recognised/non-operational stock exchanges including treatment of assets of de-recognised/non-operational exchanges and a facility of Dissemination Board for companies listed exclusively on such exchanges, while taking care of the interest of investors. Whole Time Member, SEBI, has passed an Order on January 23, 2017 providing exit to Delhi Stock Exchange Limited ("DSE"). DSE is the eighteenth Stock Exchange to exit under this policy. Further, the Income Tax Authorities, Ministry of Corporate Affairs and the State Government of Delhi are being intimated about the exit of DSE, for appropriate action at their end.

Tags : ORDER EXIT STOCK EXCHANGE