1. Securities and Exchange Board of India had passed an Interim Order Cum Show Cause Notice dated February 23, 2018 bearing reference number WTM/GM/IMD/95/2017-18 (hereinafter referred to as “Interim Order”) in the matter of Reliable Multi Managerial Services Limited, which shall stand modified as shown hereunder:
2. In sub-paragraph i of paragraph 4.2 of the Interim Order, after the name “Sujit Kumar Das” and before the words “shall not access the securities market or …” the following words shall stand inserted:
“along with the Debenture Trustee - Ramavatar & Associates, Chartered Accountants (represented by its Proprietor, Ramavatar R Jhanwar)”
3. In sub-paragraph ii of paragraph 4.3 of the Interim Order, the words “The Noticees” shall stand substituted with the following words:
“The Noticees excluding the Debenture Trustee - Ramavatar & Associates, Chartered Accountants (represented by its Proprietor, Ramavatar R Jhanwar)”
4. After sub-paragraph ii of paragraph 4.3 of the Interim Order, the following sub-paragraph shall stand added and be numbered as iii:
“iii. The Debenture Trustee - Ramavatar & Associates, Chartered Accountants (represented by its Proprietor, Ramavatar R Jhanwar) —
a. to be restrained/prohibited from accessing the securities market and buying, selling or otherwise dealing in securities in any manner whatsoever, directly or indirectly, for a period of four years from the date of this Order.
b. to be restrained/prohibited from acting as Debenture Trustee in respect of debentures of RMMSL and from taking up any new assignment or involve itself in any new issue of securities in a similar capacity whatsoever, directly or indirectly, without obtaining registration as a Debenture Trustee under the DT Regulations.”
5. At paragraph 4.4 of the Interim Order, the words “paragraphs 4.2(i)-(ii) and 4.2(iv) till the expiry of a period of four years from the date of repayment to the satisfaction of SEBI” shall stand substituted with the following words:
“paragraphs 4.2 and 4.3, as applicable.”
6. The Interim Order shall be read with this Corrigendum.