Notifications & Circulars Amendments to provisions in SEBI Circular dated September 16, 2016 on Unique Client Code and mandatory requirement of Permanent Account Number (Securities and Exchange Board of India) (08.03.2021)1. SEBI had issued circular no. SEBI/HO/CDMRD/DMP/CIR/P/2016/87 dated September 16, 2016 which, inter-alia, provided guidelines on use of Unique Clien....MANU/SDER/0004/2021Capital MarketImpact of slowdown in economy on employment (Press Information Bureau) (10.03.2021)The Employment generation coupled with improving employability is the priority of the Government. Government has taken various steps for generating em....MANU/PIBU/1060/2021CivilTesting of imported food products at FSSAI notified laboratories (Ministry of Finance ) (10.03.2021)1. Attention is invited to Instruction No. 01/2020 dated 12.02.2020 on the above-mentioned subject. Vide this Instruction, it was stated that vide not....MANU/CUST/0029/2021CivilReview of norms regarding investment in debt instruments with special features and the valuation of perpetual bonds (Securities and Exchange Board of India) (10.03.2021)A. Review of Norms of Investment in Instruments having Special Features 1. Mutual Funds invest in certain debt instruments with special featu....MANU/SMFD/0006/2021Capital MarketRollout of legal entity template (Securities and Exchange Board of India) (10.03.2021)1. SEBI vide circular no. CIR/MIRSD/66/2016 dated July 21, 2016 on Operationalization of Central KYC Records Registry (CKYCR) directed the Registered ....MANU/SSMD/0006/2021Capital MarketPrompt Corrective Action Framework - IDBI Bank Limited (Reserve Bank of India) (10.03.2021)The performance of IDBI Bank Limited, currently under the Prompt Corrective Action Framework (PCAF) of RBI, was reviewed by the Board for Financial Su....MANU/RPRL/0036/2021Banking