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SEBI clarifies on amendment to SEBI (Portfolio Managers) Regulations, 2020

On December 10, 2021, the Securities and Exchange Board of India (SEBI) has issued a notification to provide clarification on amendment to SEBI (Portfolio Managers) Regulations, 2020. This circular shall be applicable for monthly reports to SEBI and quarterly reports to clients, from the month of April 2022 onwards. The remaining provisions of this Circular shall come into effect from the date of applicability of the Securities and Exchange Board of India (Portfolio Managers) Regulations, 2020.

 

Key points:

Procedure for undertaking of Co-investment portfolio management services 

The Co-investment portfolio management services shall be provided in the following manner:

 

Periodic reporting by Portfolio Managers 

 

Fees and charges 

 

Direct on-boarding of clients by Portfolio Managers

 

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