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Reporting of Issuance of Non Convertible Debentures

RBI/2010-11/146
FMD.MSRG.49/02.13.016/2010-2011

July 28, 2010

All Debenture Trustees

Dear Sir,

Reporting of Issuance of Non Convertible Debentures

The Reserve Bank of India has issued the ‘Issuance of Non-Convertible Debentures (Reserve Bank) Directions, 2010’ vide IDMD.DOD.9/11.01.01(A)/2009-10 dated June 23, 2010 regarding regulation of non-convertible debentures of maturity up to one year(NCDs). In terms of paragraph 12.7 of the said Directions read with paragraphs 12.4, 12.5 and 12.6 ibid, the Debenture Trustees are required to report the details of issuance of the NCDs, the outstanding amount of NCDs and default in repayment of NCDs to the Financial Markets Department, Reserve Bank of India, Central Office, Mumbai 400 001.

2. You are advised to submit the required information as per format enclosed in Annex 1 (details of issuance of NCDs), Annex 2 (outstanding amount of NCDs), and Annex 3 (particulars of default in repayment of NCDs) to the Chief General Manager, Financial Markets Department, Reserve Bank of India, Central Office, Fort Mumbai 400 001 (Fax: 022-22630981/22634824; e-mail). The required information may be submitted in hard as well as soft copies. While the report on issuance of NCDs may be submitted within three days from the date of completion of the issue and the report on default in repayment may be submitted immediately, the report on outstanding amount of NCDs may be submitted on quarterly basis within five working days from the completion of the calendar quarter to which the report pertains.

Please acknowledge receipt.

Yours sincerely,

(Nishita Raje)
Director


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