The Chamber of Tax Consultants is organising a Securities Law Conclave jointly with The National Institute of Securities Markets (NISM). NISM is a public trust established in 2006 by the Securities and Exchange Board of India (SEBI), the regulator of the securities markets in India.
The Conclave is spread over 3 days and will be held at NISM Campus, Patalganga. NISM campus at Patalganga is situated on a sprawling 72-acre picturesque campus with a serene environment and state-of-the-art infrastructure at Patalganga. The campus houses state of the art design Finance library (consisting of 8500+ books, domestic and international magazines, journals, etc. on financial and capital markets), IT infrastructure, well-equipped class rooms, seminar hall, conference hall etc. The campus also has amphi theatre, ultramodern auditorium and multipurpose hall, recreation facilities for various activities. The entire campus is Wi-Fi enabled. The participants will be able to take the benefit of top class sports facilities including Basketball, Cricket, Volleyball, Football, Tennis courts etc., and indoor games such as Badminton court, Table Tennis, Squash court, fully equipped gym, yoga/prayer room and a pool room as well as a semi Olympic swimming pool.
NISM Campus, Patalganga is reachable from Mumbai, Navi Mumbai and Pune by Private vehicle, private cabs like Uber, Ola etc., and also by local train from Mumbai up to Panvel. The topics to be covered at the Conclave are designed to benefit practitioners of Securities law, professionals desiring to enter into Securities Law practice and students desiring to practice Securities law
Venue: NISM New Campus, Plot No. IS 1 & IS 2, Patalganga Industrial Area, Mohopada Village (Wasambe), Rasayani, District Raigad, Maharashtra-410222.
Note:
1. Check in time at venue: Friday, 13th March, 2020 at 12.00 noon followed by Lunch. Check out time by 12.00 noon on 15th March, 2020.
2. The Seminar will commence at 2.00 p.m. on 13th March, 2020 and end by Sunday, 15th March, 2020 post lunch.
3. Registration is on-first come first served basis.
4. In case of cancellation, no refund request shall be entertained, except under genuine unavoidable circumstances, subject to approval of Commercial & Allied Laws Committee. 5. For any further enquiry the delegates may contact the Co-ordinators:
a) Mr. Hemant Parab: 9820310091
b) Mr. Kinjal Shah: 9892100844
c) Mr. Ajinkya Udane: 9420729707/9404474224
d) Mr. Hitesh Shah, Chief Manager: 9821889249
e) Dr Rajesh Kumar (NISM): 7717721140
For further details: click HERE

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