Notifications & Circulars Limited Liability Partnership (Amendment) Rules, 2024 (Ministry of Corporate Affairs) (05.08.2024)In exercise of the powers conferred by sub-sections (1) and (2) of section 79 of the Limited Liability Partnership Act, 2008 (6 of 2009), the Central ....MANU/DCAF/0024/2024InsolvencyValuation of Additional Tier 1 Bonds (Securities and Exchange Board of India) (05.08.2024)1. This has reference to clause 9.3.1.1 and clause 9.4.2 of the Master Circular No. SEBI/HO/IMD/IMD-PoD-1/P/CIR/2024/90 dated June 27, 2024 for Mutual....MANU/SMFD/0007/2024Capital MarketCBDT relaxes provisions of TDS/TCS in event of death of deductee/collectee, before linkage of PAN and Aadhaar (Press Information Bureau) (07.08.2024)The Central Board of Direct Taxes (CBDT) has relaxed provisions of TDS/TCS in event of death of deductee/collectee, before linkage of PAN and Aadhaar.....MANU/PIBU/0621/2024Direct TaxationAmendment to Master Circular for Infrastructure Investment Trusts (InvITs) dated May 15, 2024 (Securities and Exchange Board of India) (06.08.2024)1. Para 22.3.1. (b) of Chapter 22, titled "Board nomination rights to unitholders of Infrastructure Investment Trusts (InvITs)", of the Master Circula....MANU/SMIS/0028/2024Capital MarketCCI approves acquisition of 100% equity stake, management and control in 12 special purpose vehicles of PNC Infratech Limited and PNC Infra Holdings by Highway Infrastructure Trust (Press Information Bureau) (07.08.2024)The Competition Commission of India (CCI) has approved the acquisition of 100% equity stake, management and control in twelve (12) special purpose veh....MANU/PIBU/0614/2024MRTP/ Competition LawsRBI imposes monetary penalty on Suvarnayug Sahakari Bank Ltd., Pune, Maharashtra (Reserve Bank of India) (08.08.2024)The Reserve Bank of India (RBI) has, by an order dated August 05, 2024, imposed a monetary penalty of ₹2.00 lakh (Rupees Two lakh only) on Suvarnayug ....MANU/RPRL/0514/2024Banking