On 30-06-2022, Securities and Exchange Board of India (‘SEBI’) issued a circular providing the investors in the securities market more clarity and transparency in disclosure of shareholding pattern and manner of maintaining shareholding in dematerialized format.
In the Circular dated 30-11-2015 under Annexure- I, SEBI issued the prescribed formats for disclosure of holding of specified securities and shareholdings pattern which was amended and partially modified in the interest to provide clarity and transparency to the investors.
Key points:
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Names of any shareholder holding 1% or more than 1% of shares of the listed entity must be disclosed.
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Revised formats of Table III and Table IV are placed in Annexure A.
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All listed entities must disclose the details regarding the foreign ownership limits format prescribed at Annexure B.