• MINISTRY OF COMMERCE AND INDUSTRY

Notification No. GSR903(E) Dated 10.11.2010 - Special Economic Zones (Fifth Amendment) Rules, 2010

In exercise of the powers conferred by Section 55 of the Special Economic Zone Act, 2005 (28 of 2005), the Central Government has amended the Special Economic Zones Rules, 2006.These rules are called the Special Economic Zones (Fifth Amendment) Rules, 2010.

In the Special Economic Zones Rules, 2006, in rule 19 in sub-rule (4) after the second proviso, the following proviso, shall be inserted:

"Provided also that the Board of approval may, upon a request in writing by the entrepreneur, and after being satisfied that it is necessary and expedient to do so, grant further extension for a further period not exceeding one year, at a time."

• MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION

Consumer Affairs

Notification No. GSR887(E) Dated 04.11.2010 - Bureau of Indian Standards (Amendment) Rules, 2010

In exercise of powers conferred by Section 37 of the Bureau of Indian Standards Act, 1986 (63 of 1986), the Central Government has amended the Bureau of Indian Standards Rules, 1987. These rules are called the Bureau of Indian Standards (Amendment) Rules, 2010.

In the Bureau of Indian Standards Rules, 1987, in rule 13, for clause (fa), the following clause shall be substituted :

"(fa) formulate, implement and Coordinate activities to registration for self declaration of conformity to the relevant Indian Standard on voluntary compulsory basis, of articles as may be considered expedient in public interest and so notified through an order by Central Government after consulting the Bureau".

In rule 16B, after sub-rule (3), the following shall be inserted :

"Provided that the test report so furnished shall not be beyond the period of ninety days as on the date of submission of application with Bureau".

In rule 16M, for the words "Effect of suspension", the words "Effect of suspension or cancellation" shall be substituted.

FOOD AND PUBLIC DISTRIBUTION

Notification No. GSR888(E) Dated 08.11.2010 - Warehousing (Development and Regulatory Authority) Annual Statement of Accounts and Records Rules, 2010.

In exercise of the powers conferred by the Warehousing (Development and Regulation) Act, 2007 (37 of 2007), the Central Government, in consultation with the Comptroller and Auditor- General of India, has made the following rules. These rules may be called the Warehousing (Development and Regulatory Authority) Annual Statement of Accounts and Records Rules, 2010.

At the expiration of a period of twelve months ending on 31st March of every year, the Authority shall, with reference to that period, prepare a balance-sheet, an income and expenditure account and receipt and payment account in the prescribed Forms.

The Authority shall preserve the balance sheet income and expenditure account and receipt and payment account referred to in rule 3 for a minimum period of five years following the year to which they relate.

The balance-sheet, income and expenditure account and receipt and payment account referred to in rule 3 shall be signed by the Accounts Officer, if any, of the Authority and for the purpose of authentication, be signed by the Chairperson and a member of the Authority.

Notification No. GSR889(E) Dated 08.11.2010 - Warehousing (Development and Regulatory) Authority - Financial and Managerial Powers Rules, 2010

In exercise of the powers conferred by the Warehousing (Development and Regulation) Act, 2007 (37 of 2007), the Central Government has made the following rules. These rules may be called the Warehousing (Development and Regulatory) Authority - Financial and Managerial Powers Rules, 2010.

Powers of the Chairperson of the Authority : The Chairperson shall have the same powers as are conferred on a Head of Department in respect of the General Financial Rules, 2005, the Delegation of the Financial Powers Rules, 1978, the Fundamental Rules, the Supplementary Rules, the Central Civil Services (Leave) Rules, 1972, the Central Civil Services (Joining Time) Rules, 1979, the Civil Services (Pension) Rules, 1972, the Central Civil Services (Conduct) Rules, 1964, the Central Civil Services (Classification, Control and Appeal) Rules, 1965 and the Contributory Provident Fund (India) Rules, 1962 and such powers shall be exercised by the Chairperson subject to the instructions issued by the Central Government from time to time.

Notification No GSR890(E) Dated 08.11.2010 - Warehousing (Development and Regulation) Registration of Accreditation Agencies Rules, 2010

In exercise of the powers conferred by the Warehousing (Development and Regulation) Act, 2007 (37 of 2007), the Central Government has made the following rules. These rules may be called the Warehousing (Development and Regulation) Registration of Accreditation Agencies Rules, 2010.

Qualifications and other requirements for functioning as an accreditation agency : 

Every person desirous of functioning as an accreditation agency shall fulfill the following qualifications and other requirements :

(i) such person shall be (a) a body corporate either public or private, and incorporated under the Companies Act, 1956 or any other law in force (b) government body or government affiliated body (ii) such person should possess necessary infrastructure including adequate office space, equipment, trained and experienced staff, expertise in the field of warehousing, financial capability and credibility to the satisfaction of the Authority; and (iii) such person should not be directly engaged in warehousing business.

Application for registration of an accreditation agency: 

Every application shall be accompanied by (a) proof of identity as a legal entity including certificate of incorporation, Memorandum of Association and Articles of Association; (b) list of names of owners, shareholders, proprietor and authorized signatory of applicant (c) list of key management personnel and technical experts engaged by the applicant and their qualifications and experience in various fields relating to warehousing; (d) statement of financial credibility in the form of audited reports or budget statement with supporting documents (e) declaration that the applicant shall not accredit any warehouse in which it may have a direct conflict of interest; (f) declaration that the applicant shall comply with the terms and conditions of certificate of registration; and (g) a non-refundable registration fee of rupees twenty-five thousand through bank draft/banker's cheque of any nationalized bank in favour of Drawing and Disbursing Officer, Warehousing Development and Regulatory Authority, payable in New Delhi; and (h) a security deposit of rupees one lac through bank draft/banker's cheque of any nationalized bank in favour of Drawing and Disbursing Officer, Warehousing Development and Regulatory Authority payable in New Delhi, provided that the Government controlled institution or body may be exempted from payment of security deposit.

Before granting registration to an accreditation agency under rule 6, the Authority may make such inquiry and require such further information, as it deems necessary, other than the information furnished by the accreditation agency in the application. The Authority shall, after being satisfied that the applicant fulfills the qualifications and other requirements, grant the certificate of registration to the applicant within a period of one month from the date of receipt of application in Form-B and subject to such terms and conditions as it may deem fit.

The Authority, for reasons to be recorded in writing, may refuse to grant the certificate of registration to any applicant and shall furnish him with a copy of the order so passed, provided that before rejecting such application, the Authority shall give a reasonable opportunity of hearing to the applicant.

The certificate of registration granted under rule 6 shall be a valid for a period of three years and shall be renewable for a like period in the manner provided under rules 4, 5, 6 and 7.

The names and addresses of accreditation agencies to whom certificate of registration is granted under rule 6 shall be duly displayed on website of the Authority from time to time.

The Authority may suspend or cancel the certificate of registration granted to a accreditation agency if (a) it has furnished wrong information in the application (b) has failed to comply with the terms and conditions of certificate of registration specified by the Authority (c) has failed to perform duties specified under rule 9;

• MINISTRY OF LABOUR AND EMPLOYMENT

Notification No SO2781(E) Dated 12.11.2010

In exercise of the powers conferred by Section 2 of the Industrial Disputes Act, 1947 (14 of 1947), the Central Government has declared the Government Mints, Kolkata, Noida, Mumbai, Hyderabad and Cheriapally to be a Public Utility Service for a period of six months with effect from 15.11.2010.

• MINISTRY OF FINANCE

CBDT

Notification No. 84/2010 Dated 22.11.2010 - Tax Return Preparer (First Amendment) Scheme, 2010

In exercise of the powers conferred by section 139B of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes has amended the Tax Return Preparer Scheme, 2006. This Scheme may be called the Tax Return Preparer (First Amendment) Scheme, 2010.

In the Return Preparer Scheme, 2006, (a) for the proviso to sub-paragraph (f) of paragraph 2, the following proviso shall be substituted:

" Provided that a person being a person referred to in clause (ii) or clause (iii) or clause (iv) of sub-section (2) of section 288 shall not be entitled to act as Tax Return Preparer;";

(b) for clause (xii) of sub-paragraph (1) of paragraph 11, the following shall be substituted, namely :-

"(xii) if he, after issue of Tax Return Preparer Certificate to him under clause (viii) of paragraph 4 of the Scheme, becomes a person referred to in clause (ii) or clause (iii) or clause (iv) of sub-section (2) of section 288 of the Act."

Notification No. 85/2010 Dated 22.11.2010 - Income-tax (Eighth Amendment) Rules, 2010

In exercise of the powers conferred by section 295 read with clause ( 14 ) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes has made the following rule further to amend Income-tax Rules, 1962. These Rules are called the Income-tax (Eighth Amendment) Rules, 2010. They shall be deemed to have come into force retrospectively with effect from 1st day of September, 2008.

In the Income-tax Rules, 1962, in rule 2BB, in sub-rule (2), in the Table, against serial number 4, in column 4, for letters, figures and words " Rs. 6,000 per month" the letters, figures and words, " Rs. 10,000 per month" shall be substituted.

CBEC Excise

Circular No. 937/27/2010 - CX Dated 26.11.2010 - Application of provisions of section 5A (1A) of the Central Excise Act - clarifying the ambiguity regarding exemption

References had been received from the field formations as well as trade to clarify the ambiguity arising out of simultaneous prevalence of two exemption notifications namely 29/2004-CE dated 9.7.2004 as amended by notification No. 58/2008-CE dated 7.12.2008 and another notification 59/2008-CE dated 7.12.2008. The period of dispute is from 7.12.2008 to 6.7.2009. During this period while one notification No. 29/2004-CE as amended granted full exemption to certain items of Textile Sector without any condition, the second notification 59/2008-CE prescribed a concessional rate of duty of 4% on these items, with the benefit of Cenvat Credit.

The dispute was with regard to whether an assessee can avail the benefit of either of the above said two notifications whichever is beneficial to him or he is bound to avail the unconditional exemption under notification No. 20/2004 - CE, as amended, during the period under dispute in terms of the provisions of section 5A(1A) of the Central Excise Act, 1944.

The matter was examined in the Board. As a substantial question of law was involved, the matter was referred to the Law Ministry for its opinion. The Ministry of Law has opined that the language used in said section 5A(1A) is unambiguous and principles of harmonious construction cannot be applied in the instant case in view of specific provision under sub-section (1A) of section 5A of the Central Excise Act. The Law Ministry has accordingly concluded that in view of the specific bar provided under sub-section (1A) of section 5A of the Central Excise Act, the manufacturer cannot opt to pay the duty under notification 59/2008-CE dated 7.12.2008 and he can not avail the Cenvat Credit of the duty paid on inputs.

The aforesaid opinion of Law Ministry has been accepted by the Board. Pending issues, if any, may be decided accordingly.

CBEC Customs

Notification No. 119/2010 Dated 19.11.2010

In the matter of imports of Polypropylene, falling under sub heading 3902 1000 or 3902 3000 of the First Schedule to the Customs Tariff Act, 1975 (51 of 1975), originating in, or exported from, Oman, Saudi Arabia and Singapore (hereinafter referred as the subject countries) and imported into India, the designated authority in its preliminary findings vide notification No.14/5/2009-DGAD, dated the 15th June, 2009, published in the Gazette of India, Extraordinary, Part I, Section 1, dated the 15th June, 2009, had come to the conclusion that (a) the subject goods had been exported to India from the subject countries at prices less than their normal values in the domestic market of the exporting countries; (b) the dumping margins of the subject goods imported from the subject countries were substantial and above de minimis; and (c) the domestic industry had suffered material injury and the injury had been caused to the domestic industry mainly by price effect of dumped imports of the subject goods originating in or exported from the subject countries; and had recommended imposition of provisional anti-dumping duty on the imports of subject goods, originating in, or exported from, the subject countries;

And whereas, on the basis of the aforesaid findings of the designated authority, the Central Government had imposed provisional anti-dumping duty on the subject goods vide notification No. 82/2009-Customs, dated the 30th July, 2009 . The designated authority, in its final findings vide notification No. 14/5/2009-DGAD dated the 23rd August, 2010, published in the Gazette of India, Extraordinary, Part I, Section 1, dated the 23rd August, 2010, had come to the conclusion that material injury had been caused by the dumped imports of the subject goods from the subject countries.

The Central Government, on the basis of the aforesaid findings of the designated authority, has hereby imposed on the subject goods imported into India, an anti-dumping duty at the specified rates.

The anti-dumping duty imposed shall be levied for a period of five years (unless revoked, superseded or amended earlier) from the date of imposition of the provisional anti-dumping duty, that is, 30th July, 2009 and shall be payable in Indian currency.

• RESERVE BANK OF INDIA

A.P. DIR (Series)

Circular No. A.P. (DIR Series) Circular No. 18 - A.P. (FL/RL Series) Circular No.01 Dated 25.11.2010

With a view to preventing the system of purchase and/ or sale of foreign currency notes/ Travellers' Cheques by Authorised Persons (APs) from being used, intentionally or unintentionally, by criminal elements for money laundering or terrorist financing, it is clarified that whenever there is suspicion of money laundering or terrorist financing or when other factors give rise to a belief that the customer does not, in fact, pose a low risk, APs should carry out full scale customer due diligence (CDD) before undertaking any money changing transaction.

Relationship with a business entity like a company/ firm / trusts and foundations should be established only after conducting due diligence by obtaining and verifying prescribed suitable documents. When a business relationship is already in existence and it is not possible to perform customer due diligence on the customer in respect of the business relationship, APs should terminate the business relationship and make a Suspicious Transaction Report to FIU-IND. It is clarified that in the circumstances when an AP believes that it would no longer be satisfied that it knows the true identity of the customer (individual/ business entity), the AP should also file an STR with FIU-IND.

These guidelines would also be applicable mutatis mutandis to all agents/ franchisees of Authorised Persons and it will be the sole responsibility of the franchisers to ensure that their agents/ franchisees also adhere to these guidelines.

The directions contained in this Circular are issued under Section 10(4) and Section 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999) and also under the Prevention of Money Laundering Act, (PMLA), 2002, as amended by Prevention of Money Laundering (Amendment) Act, 2009andPrevention of Money-Laundering (Maintenance of Records of the Nature and Value of Transactions, the Procedure and Manner of Maintaining and Time for Furnishing Information and Verification and Maintenance of Records of the Identity of the Clients of the Banking Companies, Financial Institutions and Intermediaries) Rules, 2005, as amended from time to time. Non-compliance with the guidelines would attract penal provisions of the Acts concerned or Rules made there under.

Circular No. A.P. (DIR Series) Circular No. 19 - A.P. (FL Series) Circular No. 02 Dated 25.11.2010

With a view to preventing the system of cross border inward money transfer into India from all over the world under the MTSS (Money Transfer Service Scheme) from being used, intentionally or unintentionally, by criminal elements for money laundering or terrorist financing activities, it is clarified that whenever there is suspicion of money laundering or terrorist financing or when other factors give rise to a belief that the customer does not, in fact, pose a low risk, APs (Indian Agents) should carry out full scale customer due diligence (CDD) before making payment of any remittance.

AP (Indian Agent) should not make payment of any remittance where it is unable to verify the identity and/ or obtain required documents. It is clarified that in the circumstances when an AP (Indian Agent) believes that it would no longer be satisfied that it knows the true identity of the customer, the AP (Indian Agent) should also file an STR with FIU-IND.

DNBS

Circular No. DNBS(PD-SC/RC).CC. No. 23 /26.03.001/2010-11 Dated 25.11.2010

In terms of Section 2(f) (ii) of the Credit Information Companies (Regulation) Act, 2005, Securitisation companies/reconstruction companies (SC/RCs) are also covered under the definition of "credit institution". Further, the Credit Information Companies (Regulation) Act provides that every credit institution in existence shall become a member of at least one credit information company. Thus all SC/RCs being 'credit institutions' are required to become a member of at least one credit information company as per the statute.

In this regard, in terms of sub-sections (1) and (2) of Section 17 of the Credit Information Companies (Regulation) Act, 2005, a Credit Information Company may require its members to furnish credit information as it may deem necessary in accordance with the provisions of the Act and every such credit institution has to provide the required information to that Credit Information Company. Further, in terms of Regulation 10 (a) (ii) of the Credit Information Companies Regulations, 2006, every credit institution shall:

(a) keep the credit information maintained by it updated, regularly on a monthly basis or at such shorter intervals as may be mutually agreed upon between the SC/RC and the Credit Information Company; and

(b) take all such steps which may be necessary to ensure that the credit information furnished by it, is up-to-date, accurate and complete.

RPCD

Circular No. RPCD.CO.RF.BC.No.29/07.38.01/2010-11 Dated 19.11.2010

With a view to bringing in fairness and transparency, banks are advised that they must transparently disclose to the borrower all information about fees/charges payable for processing the loan application, the amount of fees refundable if loan amount is not sanctioned/disbursed, pre-payment options and charges, if any, penalty for delayed repayments if any, conversion charges for switching loan from fixed to floating rates or vice versa, existence of any interest reset clause and any other matter which affects the interest of the borrower. Such information should also be displayed in the website of the banks, if any, for all categories of loan products.

In other words, banks must disclose 'all in cost' inclusive of all such charges involved in processing/sanction of loan application in a transparent manner to enable the customer to compare the rates/charges with other sources of finance. It should also be ensured that such charges / fees are non-discriminatory.

• MINISTRY OF CORPORATE AFFAIRS

Circular No. 05/2010 Dated 22.11.2010

Under provisions of section 220 of the Companies Act, 1956 which provide for the manner in which annual accounts (viz Balance Sheet and Profit and Loss account etc) are laid before Annual General Meeting for adoption by shareholders and filed with Registrar, the Ministry, vide General Circular Number 1/2003 (F. No. 17/75/2002) dated 13.01.2003 had directed the grounds and manner in which accounts can be re-opened/ revised by companies and thereafter adopted by shareholders.

It has come to the notice of the Ministry that a few companies have been filing their annual accounts under section 220 more than once, resulting into filing/availability of more than one such accounts in the Registry for a particular financial year.

The matter has been examined in the Ministry in detail and it has been concluded that keeping in view the provisions of section 220 of the Act read with Ministry's General Circular 1/2003, a company cannot lay more than one set of annual accounts for a particular financial year unless it has reopened/revised such annual accounts after their adoption in the Annual General Meeting on the grounds specified in Ministry's circular Number 1/2003. Accordingly, it is hereby directed that ROCs should keep a watch on such kinds of repeat filings of annual accounts and such accounts should not be accepted except in accordance with provisions of section 220 read with Ministry's General Circular 1/2003.

Circular No. 04/2010 Dated 22.11.2010

In partial modification of the earlier Circular No.14/3/87-CL-V Vol.III dated 21.3.1995, the additional fee to be levied for delays in filing Forms other than Form 5 has been modified. A new table shall be applicable from 5-12-2010.

Implementation of MCA-21 e-governance programme and mandating of e-filing has facilitated companies to file the documents on 24x7 basis. To improve the filings, standardization of payment of additional fee has been rationalized further.

• MINISTRY OF COAL

Notification No. GSR865(E) Dated 25.10.2010 - Coal Mines (Conservation and Development) Amendment Rules, 2010 -Draft Rules

Draft of certain rules further to amend the Coal Mines (Conservation and Development) Rules, 1975 which the Central Government proposes to make in exercise of the powers conferred by section 18 of the Coal Mines (Conservation and Development) Act, 1974 (28 of 1974), has been published as required by sub-section (1) of section 18 of the said Act for the information of all persons likely to be affected.

Any objection or suggestion which may be received from any person with respect to the said draft before the expiry of the aforesaid period of forty five days will be considered by the Central Government. Objections or suggestions, if any, may be sent to the Secretary to the Government of India, Ministry of Coal, Shastri Bhawan, New Delhi-110001.

• PRESS INFORMATION BUREAU

Press Release Dated 22.11.2010

Government has provided an amount of Rs.1470 crore for the Eleventh Five Year Plan period for augmenting the resources of the State Governments with a view to facilitating development and modernisation of judicial infrastructure and improving access to justice. An amount of around Rs.634 crore has so far been utilised out of the above allocation.

Budgetary requirements for further augmenting the resources of the State Governments for improvement in justice delivery system have been estimated and projected for enhancing the allocation, which will be utilised inter alia for development of infrastructure facilities for the judiciary, setting up of Gram Nyayalayas, computerization of District and Subordinate Courts in the country and for upgradation of ICT infrastructure of the Supreme Court and the High Courts.

Government has also accepted the recommendations of the Thirteenth Finance Commission to provide a grant of Rs.5000 crore to the States for improving the justice delivery system in the country. First instalment of Rs.500 crore has already been released to the States with the help of these grants. The States can, inter-alia, set up morning/evening/shift /special magistrates' courts, organise more Lok Adalats and strengthen mediation with a view to reduce court pendencies.

Press Release Dated 22.11.2010 

The Minister for Corporate Affairs said that the Competition Commission of India has fully started its statutory functions except Regulation of Combinations, as Sections 5 & 6 of the Competition Act have not been notified. Giving this information in written reply to a question in the Rajya Sabha, the Minister for Corporate Affairs, Shri Salman Khurshid said that till date, 80 cases have been filed under section 19 of the Competition Act, 2002. In addition, 50 cases were transferred from Director General of Investigation and Registration /Monopolies and Restrictive Trade Practices Commission under Section 66 of the Competition Act, 2002. Out of these 130 cases, a total number of 37 cases have since been disposed off. 

• TELECOM REGULATORY AUTHORITY OF INDIA

Press Release No. 60/2010 Dated 24.11.2010 - Extension of Last Date to receive comments on Consultation Paper on ' Quality of Service requirements for delivery of basic financial services using mobile phones'

Telecom Regulatory Authority of India (TRAI) had invited comments of stakeholders on Quality of Service requirements for delivery of basic financial services using mobile phones on 28th October, 2010. The last dates for receiving comments and counter comments were fixed as 23rd November, 2010 and 30th November, 2010 respectively.

In view of the importance of the issue, the Authority has decided to extend the last date for submission of written comments by stakeholders upto 8th December 2010 and counter comments upto 15th December 2010. Stakeholders are requested to submit their comments/counter comments before this date preferably in electronic form at advqos@trai.gov.in.

Notification No. 116-1/2010MN Dated 24.11.2010 - Telecommunication Mobile Number Portability (Second Amendment) Regulations, 2010

In exercise of the powers conferred by the Telecom Regulatory Authority of India Act, 1997 (24 of 1997), the Telecom Regulatory Authority of India has made the following regulations to amend the Telecommunication Mobile Number Portability Regulations, 2009. These regulations may be called the Telecommunication Mobile Number Portability (Second Amendment) Regulations, 2010.

In subregulation (2) of regulation 1 of the Telecommunication Mobile Number Portability Regulations, 2009 (8 of 2009), the following clause shall be substituted:

"(b) Regulations 6, 7, 8, 9, 10, 11, 12 and 13 of these regulations shall come into force in Haryana service areas on the 25th November, 2010; Provided that regulations 6, 7, 8, 9, 10, 11, 12 and 13 of these regulations shall come into force in different service areas, as may be specified by direction issued by the Authority, from time to time.

In regulation 10 of the principal regulations, for the words "twenty four hours", wherever appearing, the words "four working days" shall be substituted."

The modification in the timelines (from 24 hrs to 4 working days) for Donor operator in the regulation 10 of the principal regulations has been necessitated due to the request by DoT citing security reasons. With this amendment to the principal Regulation, the maximum time period for porting would become seven working days except in Jammu & Kashmir, Assam and North East licenced service areas, wherein it would be 15 working days.

• SECURITIES AND EXCHANGE BOARD OF INDIA

FII

Circular No. IMD/FIIC/18 /2010 Dated 26.11.2010

Government increased the current limit of Fll investment in Government Securities by US $ 5 billion. The incremental limit is to be invested in securities with residual maturity of over five years. Further current limit of Fll investment in corporate bonds is also increased by US $ 5 billion. This incremental limit shall be invested in corporate bonds with residual maturity of over five years issued by companies in the infrastructure sector.

It has been decided that above incremental limits shall be allocated to the market participants through bidding process and first come first served process. The unutilized limit from past allocations shall also be allocated to the market participants through bidding process and first come first served process.

For incremental limit in corporate debt category, investment can be made in corporate bonds of companies which would be classified as infrastructure companies in terms of the External Commercial Borrowings (ECB) Policy.

Custodians will confirm compliance that their clients investments are in bonds issued for infrastructure companies and have residual maturity of more than 5 years in their report to SEBI.

Notification No. LAD-NRO/GN/2010-11/18/5055 Dated 02.11.2010

Renewal of recognition to the Cochin Stock Exchange Limited under Section 4 of the Securities Contracts (Regulation) Act, 1956 granted for a period of one year till 07.11.2011, in respect of contracts in securities subject to the conditions that the Exchange shall commence trading only after complying with all the regulatory requirements imposed by Securities and Exchange Board of India and after complying with Securities and Exchange Board of India's Circular No. MRD/DSA/SE/Cir-12/09, dated October 7, 2009.

Notification No LAD-NRO/GN/2010-11/20/26544 Dated 15.11.2010

Renewal of recognition to Inter-connected Stock Exchange of India Limited under Section 4 of the Securities Contracts (Regulation) Act, 1956 granted for a period of one year till 17.11. 2011, in respect of contracts in securities subject to the condition that the Exchange shall commence trading only after complying with all the regulatory requirements imposed by Securities and Exchange Board of India.