Bom HC: Person Cannot be Deprived of Right to Sleep by Recording Statements at Unearthly Hours  ||  Supreme Court: Enable E-Filing & Virtual Appearance Facilities At UP District Courts  ||  Supreme Court: Regulations of University Grants Commission are Binding on Universities  ||  Ker. HC: Assessment Order Quashed on Finding that Assessee Not Provided Effective Hearing  ||  Bom. HC: All Necessary Measures to be Taken to Prevent Law & Order Breach During Ram Navami Rally  ||  Del. HC: False Accusation of Child Abuse More Painful than Rigours of Trial and Imprisonment  ||  Supreme Court: Actual Statement Made by Person in the Court is Evidence Before Court  ||  Bombay HC: Court Setting Aside Magistrate's Order for Police Investi. Won’t Lead to Quashing of FIR  ||  SC: Evidence by Power of Attorney Holders Can Only be Given of Facts Within Their Personal Knowledge  ||  Delhi High Court: Compensation Can be Awarded on Guesswork When it is Difficult to Prove Loss    

Master Circular for Commodity Derivatives Market- (Securities and Exchange Board of India) (17 May 2022)

MANU/SDER/0006/2022

Capital Market

1. In order to ensure availability of comprehensive information mentioned in the circulars pertaining to commodity derivatives market at one place, SEBI has been issuing Master Circular comprising of information mentioned in various circulars pertaining to commodity derivatives segment. The references in the circular to the Statutes/Regulations which now stand repealed have been suitably updated. Efforts have also been made to incorporate in the circular, certain applicable provisions of existing circulars issued by other departments of SEBI, relevant to commodity derivatives markets. This circular has covered various circulars issued till March 31, 2022.

2. The term "national commodity derivatives exchanges" or "regional commodity derivatives exchanges" or "commodity derivatives exchanges" may be read as stock exchanges; wherein stock exchanges means recognized stock exchange having commodity derivatives segment.

3. It is hereby clarified that in case of any inconsistency between the Master Circular and the original applicable circular, the content of the original circular shall prevail.

4. This Master Circular shall supersede previous Master Circular SEBI/HO/CDMRD/DMP/P/CIR/2021/589 dated July 01, 2021.

5. This circular is issued with the approval of the Competent Authority.

6. This circular is available on SEBI Website. under the category "Circulars" and "Info for Commodity Derivatives."

Tags : MASTER CIRCULAR  ISSUANCE   COMMODITY DERIVATIVES  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved