Last Updated : 8 January 2026
b. AMC Repo Clearing Limited shall remain recognised as a clearing corporation by SEBI Explanatory Memorandum It is certified that no person is being adversely affected by giving
Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect (with effect from the year of application made before the Board
Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect (with effect from the year of application made before the Board
Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect (with effect from the year of application made before the Board
Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect (with effect from the year of application made before the Board
[भाग II—खण् ड 3(ii)] भारत का रािपत्र : असाधारण 3 MINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICATION New Delhi, the 5th January, 2026
of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-110064 and Published by the Controller of Publications, Delhi-110054
अिर सजचि स्ट्पष्टीकरण ज्ञापन: यह प्रमाजणत दकया िाता है दक इस अजधसूचना को भूतलक्षी प्रभाि िेने से दकसी भी व्यजि पर प्रजतकूल प्रभाि नहीं पड़ रहा है । MINISTRY OF FINANCE
अिर सजचि स्ट्पष्टीकरण ज्ञापन: यह प्रमाजणत दकया िाता है दक इस अजधसूचना को भूतलक्षी प्रभाि िेने से दकसी भी व्यजि पर प्रजतकूल प्रभाि नहीं पड़ रहा है । MINISTRY OF FINANCE
Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press