Notifications & Circulars Requirement of minimum number and holding of unit holders for unlisted Infrastructure Investment Trusts (Securities and Exchange Board of India) (04.08.2021)1. Vide notification No. SEBI/LAD-NRO/GN/2021/27 dated July 30, 2021, SEBI (Infrastructure Investment Trusts) Regulations, 2014 ("InvIT Regulations") ....MANU/SIPM/0011/2021Capital MarketModification in operational guidelines for FPIs and DDPs pursuant to amendment in SEBI (Foreign Portfolio Investors) Regulations, 2019 (Securities and Exchange Board of India) (04.08.2021)1. Section 9A of the Income Tax Act, 1961 (IT Act) was introduced by the Finance Act 2015 and subsequently amended vide Finance Act 2020 to facilitate....MANU/SIPM/0012/2021Capital MarketPermitting non-scheduled payments banks to register as bankers to an issue (Securities and Exchange Board of India) (03.08.2021)1. SEBI vide notification dated July 30, 2021, amended the SEBI (Bankers to an Issue) Regulations, 1994 (BTI Regulations) thereby permitting such othe....MANU/SDEP/0006/2021Capital MarketRBI imposes monetary penalty on Hewlett-Packard Financial Services (India) Private Ltd (Reserve Bank of India) (03.08.2021)The Reserve Bank of India (RBI) has, by an order dated August 03, 2021, imposed a monetary penalty of Rs. 6 lakh (Rupees Six Lakh only) on Hewlett-Pac....MANU/RPRL/0103/2021BankingFramework for outsourcing of payment and settlement-related activities by payment system operators (Reserve Bank of India) (03.08.2021)1. The Payment System Operators (PSOs), by virtue of services they provide and the construct of models on which they operate, largely outsource their ....MANU/RMIC/0105/2021BankingCentral Government hereby specifies the pension fund in respect of the eligible investment made in India (Ministry of Finance ) (03.08.2021)1. In exercise of powers conferred by sub-clause (iv) of clause (c) of the Explanation 1 to clause (23FE) of section 10 of the Income-tax Act, 1961 (4....MANU/CBDT/0095/2021Direct TaxationOnline Procedure for transfer of advance authorisation/EPCG authorisation in case of amalgamation/de-merger/acquisition (Ministry of Commerce and Industry) (04.08.2021)1. In continuation to Public Notice 34/2015-2020 dated 24.12.2020, it is stated that in case of amalgamation/de-merger/acquisition/insolvency the expo....MANU/DGFT/0098/2021Commercial Uploading of e-BRC by 15.09.2021 for shipping bills with LEO upto 31.03.2020 on which RoSCTL scrip has been claimed from DGFT RAs (Ministry of Commerce and Industry) (04.08.2021)1. Attention of the trade and industry members is brought to the Para 4.96 (d) of Public Notice 58 dated 29.01.2020 wherein it has been stipulated tha....MANU/DGFT/0097/2021Commercial Guidelines for implementation of the circular on opening of current accounts by banks (Reserve Bank of India) (04.08.2021)1. This is with reference to circulars DOR.No.BP.BC/7/21.04.048/2020-21 dated August 6, 2020, DOR. No.BP.BC.27/21.04.048/2020-21 dated November 2, 202....MANU/RMIC/0106/2021BankingExemption from the provisions of sections 387 to 392 Companies Act, 2013 to the specified companies (Ministry of Corporate Affairs) (05.08.2021)In exercise of the powers conferred by section 393A of the Companies Act, 2013 (18 of 2013), the Central Government hereby exempts, from the provision....MANU/DCAF/0067/2021Company