Notifications & Circulars Central Government makes specific amendments to Foreign Trade Policy (FTP), 2023 (Ministry of Commerce and Industry) (11.03.2024)1. In exercise of powers conferred by Section 3 read with Section 5 of the Foreign Trade (Development & Regulation) Act, 1992 (No. 22 of 1992), as ame.... MANU/DGFT/0033/2024CivilCentral Government makes specific amendments to notification No. 1/2019-Customs (CVD) in the Ministry of Finance (Department of Revenue) (Ministry of Finance ) (11.03.2024)Whereas, the designated authority vide initiation notification F. No. 7/30/2023-DGTR, dated the 29th December, 2023, published in the Gazette of India.... MANU/CUST/0018/2024Goods and Services TaxAmendments in Paras 4.14 and 4.06 of the Handbook of Procedures 2023 (Ministry of Commerce and Industry) (14.03.2024)In exercise of powers conferred under Paragraph 1.03 and 2.04 of the Foreign Trade Policy 2023, as amended from time to time, the Director General of .... MANU/DGFT/0038/2024CivilRepealing of circular(s) outlining procedure to deal with cases where securities are issued prior to April 01, 2014 (Securities and Exchange Board of India) (13.03.2024)1. In exercise of the powers conferred under Section 11(1) of the Securities and Exchange Board of India Act, 1992, SEBI had issued Circular No. CIR/C.... MANU/SSMD/0007/2024Capital MarketRBI imposes monetary penalty on Bandhan Bank Ltd. (Reserve Bank of India) (13.03.2024)The Reserve Bank of India (RBI) has, by an order dated March 04, 2024, imposed a monetary penalty of ₹29.55 lakh (Rupees Twenty Nine Lakh Fifty-five T.... MANU/RPRL/0165/2024BankingCut-off time for uploading of GST, ICEGATE and TIN 2.0 luggage files (Reserve Bank of India) (13.03.2024)1. Please refer to para 10 on 'Reporting of transactions by agency banks to RBI' of 'Master Circular on Conduct of Government Business by Agency Banks.... MANU/RMIC/0034/2024Banking