Notifications & Circulars Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) (Amendment) Regulations, 2024 (Insolvency and Bankruptcy Board of India) (05.02.2024)1. The Insolvency and Bankruptcy Board of India notified the Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) (Amendment) Regu....MANU/NMIC/0042/2024InsolvencyCCI approves acquisition of 70% stake by Zurich Insurance Company Ltd. in Kotak Mahindra General Insurance Company Limited (Press Information Bureau) (06.02.2024)The Competition Commission of India (CCI) has approved acquisition of 70% stake by Zurich Insurance Company Ltd. (Acquirer) in Kotak Mahindra General ....MANU/PIBU/0146/2024MRTP/ Competition LawsGuidelines for returning of draft offer document and its resubmission (Securities and Exchange Board of India) (06.02.2024)1. Adequate disclosures by the issuer and timely processing of offer documents are important for the vibrancy of the primary market. It is imperative ....MANU/SSMD/0004/2024Capital MarketCCI approves acquisition of certain shareholding of Shadowfax Technologies Private Limited by NewQuest Asia Fund IV (Singapore) Pte. Ltd. (Press Information Bureau) (06.02.2024)The Competition Commission of India (CCI) has approved the acquisition of certain shareholding of Shadowfax Technologies Private Limited by NewQuest A....MANU/PIBU/0150/2024MRTP/ Competition LawsRBI imposes monetary penalty on Zoroastrian Co-operative Bank Ltd., Mumbai (Reserve Bank of India) (08.02.2024)The Reserve Bank of India (RBI) has, by an order dated February 6, 2024, imposed a monetary penalty of ₹ 43.30 lakh (Rupees Forty-Three Lakh and Thirt....MANU/RPRL/0085/2024BankingGovernment of India at forefront to promote Alternative Dispute Resolution Systems (Press Information Bureau) (08.02.2024)The Government has been at the forefront of promoting Alternative Dispute Resolution Systems. The enabling legal framework for resolution of disputes ....MANU/PIBU/0157/2024Civil