Notifications & Circulars Procedure for submission of requests for seeking IMC's approval for export of Wheat Flour (Ministry of Commerce and Industry) (18.07.2022)1. Reference is invited to DGFT Notification No. 18 dated 06.07.2022 amending the export policy of Wheat Flour (Atta) under S. No. 64 against ITC (FIS....MANU/DGFT/0117/2022Commercial Implementation of MoUs between Government of Republic of India and Myanmar, Malawi and Mozambique (Ministry of Commerce and Industry) (18.07.2022)In exercise of powers conferred under paragraph 1.03 and 2.04 of the Foreign Trade Policy (2015-2020) and in continuation of- (i) Public Noti....MANU/DGFT/0116/2022Commercial Entities allowed to use e-KYC Aadhaar Authentication services of UIDAI in Securities Market as sub-KUA (Securities and Exchange Board of India) (20.07.2022)1. SEBI issued circular No. SEBI/HO/MIRSD/DOP/CIR/P/2019/123 dated November 05, 2019 detailing the e-KYC Authentication facility under section 11A of ....MANU/SMIS/0011/2022Capital MarketReserve Bank of India renews its Statement of Commitment to the FX Global Code (Reserve Bank of India) (20.07.2022)The Reserve Bank of India (RBI) has signed its renewed Statement of Commitment (SoC) to the FX Global Code ("Code"). The Code, which was initially lau....MANU/RPRL/0306/2022BankingStandards and Benchmarks for the Hospitals in the Provider Network (Insurance Regulatory and Development Authority) (20.07.2022)1. Reference is invited to IRDAI Circular ref: IRDAI/HLT/REG/MISC/199/07/2021 dated 23rd July, 2021 on the captioned subject with respect to the stand....MANU/IRDA/0050/2022InsuranceCentral Government directs that the powers exercisable by the CBIT and Customs may be exercised by Principal Chief Commissioner or Chief Commissioner of Central Excise and Service Tax (Ministry of Finance ) (20.07.2022)In exercise of the powers conferred by section 37A of the Central Excise Act, 1944 (1 of 1944) read with section 83 of the Finance Act, 1994 (32 of 19....MANU/EXNT/0003/2022ExciseAmendment to S. No. 515A of notification No. 50/2017-Customs (Ministry of Finance ) (20.07.2022)1. Reference is invited to S. Nos. 515A and 515B of notification No. 50/2017-Customs dated 30.06.2017 that provides a concessional basic custom duty (....MANU/CUST/0061/2022Excise