Notifications & Circulars Extension of Date for Mandatory electronic filing of Non-Preferential Certificate of Origin (CoO) through the Common Digital Platform to 31st December 2024 (Ministry of Commerce and Industry) (26.12.2023)1. In continuation to the earlier Trade Notice 27/2022-2023 dated 28.03.2023, it is informed that the transition period for mandatory filing of applic....MANU/DGFT/0188/2023Commercial Extension of timelines for providing 'choice of nomination' in eligible demat accounts and mutual fund folios (Securities and Exchange Board of India) (27.12.2023)1. SEBI, vide circular nos. SEBI/HO/MIRSD/POD-1/CIR/2023/158 dated September 26, 2023 and SEBI/HO/IMD/IMD-I POD1/P/CIR/2023/160 dated September 27, 20....MANU/SSMD/0052/2023Capital MarketSettlement of Running Account of Client's Funds lying with Trading Member (TM) (Securities and Exchange Board of India) (28.12.2023)1. In order to safeguard the interests of investors, SEBI in 2018 had mandated settlement of running account of client's funds on first Friday of the ....MANU/SSMD/0053/2023Capital MarketMHP Exemption for Transfer of Receivables (Reserve Bank of India) (28.12.2023)1. This is with reference to clause 39, of the Master Direction - Reserve Bank of India (Transfer of Loan Exposures) Directions, 2021 ("MD-TLE"), rega....MANU/RMIC/0134/2023BankingRationalisation of Licensing Framework for Authorised Persons (APs) under Foreign Exchange Management Act (FEMA), 1999 (Reserve Bank of India) (26.12.2023)The framework for licensing of Authorised Persons (APs) under FEMA, 1999 was last reviewed in March 2006. Keeping in view the progressive liberalisati....MANU/RPRL/0806/2023BankingGovernment extends the specified time limit for issuance of order for recovery of tax not paid or short paid or of input tax credit wrongly availed or utilized (Ministry of Finance ) (28.12.2023)In exercise of the powers conferred by section 168A of the Central Goods and Services Tax Act, 2017 (12 of 2017) (hereinafter referred to as the said ....MANU/CGST/0056/2023Goods and Services Tax