SEBI modifies Cyber Security and Cyber Resilience Framework
On 24-8-2023, the Securities and Exchange Board of India (‘SEBI') made modifications in Cyber Security and Cyber Resilience frame for Stock Exchanges,
Clearing Corporations
SEBI issues circular on Validation of Instructions for Pay-In of Securities from Client Demat account to Trading Member (TM) Pool Account against obligations received from the Clearing Corporations
On 19-09-2022, the Securities and Exchange Board of India(‘SEBI') issued a circular on validation of Instructions for Pay- In of
Indian Stamp (Collection of Stamp-Duty through Stock Exchanges, Clearing Corporations and Depositories) (Second Amendment) Rules, 2020 — Notified
G.S.R. 226(E).—In exercise of the powers conferred by section 73A of the Indian Stamp Act, 1899 (2 of 1899), the Central Government
SEBI allows Cross-Margining facility in respect of offsetting positions in co-related equity Indices [Read to know the concept]
Concept of Cross Margining According to “capitalmind.in”, the concept of cross-margining is that positions can now be offset between segments. The “cash” segment