Notifications & Circulars Initiation of anti-dumping investigation concerning imports of "Pretilachlor in any of its form & its intermediate -2, 6-Diethyl-n-(2-propoxy ethyl) Aniline" originating in or exported from China PR (Ministry of Commerce and Industry) (23.04.2024)No. 6/31/2023-DGTR.--Having regard to the Customs Tariff Act, 1975, as amended from time to time and the Customs Tariff (Identification, Assessment an.... MANU/COMM/0057/2024CustomsPartial modification of Circular No. 3 of 2023 dated 28.03.2023 regarding consequences of PAN becoming inoperative as per rule 114AAA of the Income-tax Rules, 1962 (Ministry of Finance ) (23.04.2024)Circular No. 3 of 2023 dated 28.03.2023 issued by the Board details the consequences of PAN becoming inoperative as under: "Consequent to the.... MANU/DTCR/0007/2024Direct TaxationExtension of cross margin benefits for offsetting positions having different expiry dates (Securities and Exchange Board of India) (23.04.2024)1. Chapter 5 of SEBI Master Circular dated October 16, 2023 for Stock Exchanges and Clearing Corporations inter-alia provides stipulations for cross m.... MANU/SSMD/0012/2024Capital MarketCircular regarding voluntary transition of Small Finance Banks to Universal Banks (Reserve Bank of India) (26.04.2024)1. This is with reference to Paragraph 14 of the "Guidelines for 'on-tap' Licensing of Small Finance Banks in Private Sector" dated December 5, 2019, .... MANU/RMIC/0065/2024BankingSupervisory action against Kotak Mahindra Bank Limited under Section 35A of the Banking Regulation Act, 1949 (Reserve Bank of India) (24.04.2024)The Reserve Bank of India has today, in exercise of its powers under Section 35A of the Banking Regulation Act, 1949, directed Kotak Mahindra Bank Lim.... MANU/RPRL/0274/2024Banking