Notifications & Circulars Shri Piyush Goyal asks businesses to adopt a sustainable and green approach in business practices (Press Information Bureau) (23.01.2023)Union Minister of Commerce and Industry, Consumer Affairs, Food and Public Distribution and Textiles, Shri Piyush Goyal asked businesses to adopt a su....MANU/PIBU/0145/2023Commercial Clarification regarding Implementation of Paper Import Monitoring System (PIMS) (Ministry of Commerce and Industry) (23.01.2023)1. Import of products under Chapter 48 (total 201 tariff lines) of Schedule-I (Import Policy) of ITC (HS), 2022 are permitted subject to compulsory re....MANU/DGFT/0010/2023Commercial SEBI underlines the need for analysis and disclosure of risks of trading in F&O (Securities and Exchange Board of India) (25.01.2023)Under the supervision of a working group, SEBI has conducted a study analysing the trends in both participation and in profits and losses of individua....MANU/SPRL/0002/2023Capital MarketExtension of validity of Directions under Section 35A of the Banking Regulation Act, 1949 (AACS)- Indian Mercantile Co-operative Bank Ltd., Lucknow (U.P) (Reserve Bank of India) (25.01.2023)The Reserve Bank of India (RBI) has extended the directions issued to the Indian Mercantile Co-operative Bank Ltd., Lucknow (U.P) for a period of thre....MANU/RPRL/0058/2023BankingRBI releases discussion paper on Securitisation of Stressed Assets Framework (SSAF) (Reserve Bank of India) (25.01.2023)As part of the Statement on Developmental and Regulatory Policies released on September 30, 2022, RBI had proposed to introduce a framework for securi....MANU/RPRL/0057/2023BankingCentral Government specifies California Public Employees Retirement System as the specified person for the purposes of section 10(23FE) of IT Act (Ministry of Finance ) (25.01.2023)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 (43 o....MANU/CBDT/0002/2023Direct Taxation