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Implementation of Circular on ‘Guidelines in pursuance of amendment to SEBI KYC (Know Your client) Registration Agency (KRA) Regulations, 2011

SEBI

SEBI

On 24-06-2022, Securities and Exchange Board of India (‘SEBI’), on request from the KYC Registration Agency extended the date  of the commencement from 01-07-2022 till 01-08- 2022 of the following :

This circular has been issued to protect the interests of investors in securities and to promote the development of, and to regulate the securities market. The Circular dated 06-04-2022 was issued by SEBI in pursuance of amendment to SEBI KYC Registration Agency Regulations, 2011 according to which Clause 9 and Clause 13 were to come effect from 01-07-2022.

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