On 21-5-2024, the Securities and Exchange Board of India (‘SEBI’) issued Master Circular for listing obligations and disclosure requirements for Non- convertible Securities, Securitized Debt Instruments and/or Commercial Paper. The provisions came into force on 21-5-2024.
Key Points:
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This Master Circular contains all circulars and directions issued till 20-5-2024 which fulfills the requirement of continuous disclosure of requirements for issuers of listed Non- Convertible Securities, Securitized Debt Instruments and Commercial Paper.
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This Master Circulars supersedes the following circulars (except for circulars which were issued to “all listed entities” which will continue to apply to entities that have listed specified securities):
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SEBI Circular dated 30-6-2023: Master Circular for listing obligations and disclosure requirements for Non- convertible Securities, Securitized Debt Instruments and/ or Commercial Paper.
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SEBI Circular dated 8-11-2023: Procedural framework for dealing with unclaimed amounts lying with entities having listed non- convertible securities and manner of claiming such amounts by investors.
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Inspite of the supersession:
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Anything done/ action taken/ purported to have been done/ taken under the rescinded circulars prior to such rescission, will be deemed to have been done/ taken under the corresponding provisions of this Master Circular.
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Any application made to SEBI under the rescinded circulars, prior to such rescission, and pending before it will be deemed to have been made under the corresponding provisions of this Master Circular.
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Directions to be followed by Recognized Stock Exchanges, Issuers and other stakeholders:
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Adhere to the conditions of this Master Circular;
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Bring provisions of this circular to the notice of listed entities/ issuers;
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Disseminate the provisions of the circular on their website;
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Monitor compliance with the provisions of this circular;
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Setting up necessary system and infrastructure.
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