SEBI extends timeline until 1-3-2023 to Online Bond Platform Providers for making an application for registration certificate

On 7-2-2023, the Securities and Exchange Board of India (‘SEBI’) extended the timeline for entities operating or desirous of operating as Online

SEBI

On 7-2-2023, the Securities and Exchange Board of India (‘SEBI’) extended the timeline for entities operating or desirous of operating as Online Bond Platform Providers (‘OBPPs’) for making an application to obtain certificate of registration as a stockbroker under the SEBI (Stock Brokers) Regulations, 1992.

Key Points:

  1. SEBI extended the timeline from 9-2-2023 for making an application to obtain certificate of registration to 1-3-2023, giving an additional 3-weeks.

  2. SEBI vide circular dated 14-11-2022 on ‘Registration and regulatory framework for Online Bond Platform Providers’ laid down that the entities that desire to operate as OBPPs have to be the companies that are incorporated in India.

  3. MCA vide a general circular dated 7-2-2023 extended the timeline by 15 days for filing of e- forms without having to pay any extra fees.

  4. According to the SEBI (Issue and Listing of Non-Convertible Securities) Regulations, 2021, the person acting as an OBPP without the certificate of registration on or prior to 9-11-2022 was allowed to continue to do so for another 3 months (until 9-2-2023).


*Kriti Kumar, Editorial Assistant has reported this brief.

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