SEBI has issued circular dated 31.05.2021 after considering the representation from Alternative Investment Funds (AIF) Industry, requesting extension of timelines for various regulatory filings and compliances for AIFs and Venture Capital Funds (VCF), due to ongoing second wave of the COVID-19 pandemic and restrictions imposed by various state governments.
Henceforth, SEBI has extended the due dates for regulatory filings by AIFs and VCFs, during the period ending March 2021 to July2021 as prescribed under SEBI (Alternative Investment Funds) Regulations, 2012. The due date for submitting regulatory filings for the aforesaid periods by AIFs and VCFs have been extended till September 30, 2021. The circular comes into force with immediate effect.
*Tanvi Singh, Editorial Assistant has been put together.
