Notifications & Circulars Changes in origin declaration for self-certification under UK Developing Countries Trading Scheme (Ministry of Commerce and Industry) (18.03.2024)1. It is hereby informed to all concerned that the United Kingdom (UK) has replaced its existing origin declaration process under Generalized Scheme o.... MANU/DGFT/0043/2024Commercial RBI organises Annual Conference of the RBI Ombudsmen (Reserve Bank of India) (19.03.2024)The Reserve Bank of India organised the Annual Conference of RBI Ombudsmen, on March 15, 2024 in Mumbai. The theme of the conference was "Protecting t.... MANU/RPRL/0174/2024BankingCentral Government directs specified modification in convention between the Republic of India and the Kingdom of Spain (Ministry of Finance ) (19.03.2024)Whereas, the Convention between the Government of the Republic of India and the Kingdom of Spain for the avoidance of double taxation and the preventi.... MANU/REVU/0012/2024Commercial Safeguards to address the concerns of the investors on transfer of securities in dematerialized mode (Securities and Exchange Board of India) (20.03.2024)1. Para 1.12 of SEBI Master circular for Depositories dated October 06, 2023 prescribed guidelines to address the concerns arising out of transfer of .... MANU/SSMD/0009/2024Capital MarketAmendment to circular for mandating additional disclosures by FPIs that fulfil certain objective criteria (Securities and Exchange Board of India) (20.03.2024)1. SEBI vide Circular No. SEBI/ HO/ AFD/AFD-PoD-2/CIR/P/2023/148 dated August 24, 2023 mandated additional disclosures for FPIs that fulfil objective .... MANU/SMIS/0005/2024Capital MarketAmendment to the existing KYC instructions for M2M connections (Ministry of Communications) (21.03.2024)1. This is in reference to this office letters of even number dated 16.05.2018 and 30.05.2019 vide which instructions for implementing restrictive fea.... MANU/MCOM/0014/2024Media and CommunicationCentral 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 Market