Notifications & Circulars Centre invites consultations for declaring prime constituents of packaged commodities alongside Brand Name/Logo of the product (Press Information Bureau) (17.08.2022)Move to strengthen consumers' rights The Centre has proposed a provision in the Legal Metrology (Packaged Commodities) Rules, 2011 that a com....MANU/PIBU/3651/2022ConsumerRBI imposes monetary penalty on The Akola Urban Co-operative Bank Ltd., Akola, Maharashtra (Reserve Bank of India) (17.08.2022)The Reserve Bank of India (RBI) has, by an order dated August 10, 2022, imposed a monetary penalty of Rs. 15.00 lakh (Rupees Fifteen lakh only) on The....MANU/RPRL/0365/2022BankingGuidelines for overseas investment by Alternative Investment Funds/Venture Capital Funds (Securities and Exchange Board of India) (17.08.2022)1. In terms of Regulation 12(ba) of erstwhile SEBI (Venture Capital Funds) Regulations 1996 and Regulation 15(1)(a) of SEBI (Alternative Investment Fu....MANU/SMIS/0015/2022Capital MarketReserve Bank of India releases Discussion Paper on Charges in Payment Systems (Reserve Bank of India) (17.08.2022)1. As announced in the Statement on Developmental and Regulatory Policies dated December 08, 2021, the Reserve Bank of India (RBI) has today released ....MANU/RPRL/0364/2022BankingCentral Govt. specifies pension fund, namely, CPPIB India Private Holdings Inc., as specified person in respect of eligible investment made by it in India on or after publication of this notification (Ministry of Finance ) (17.08.2022)In exercise of the 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 (....MANU/CBDT/0108/2022Direct TaxationIncome-tax (25th Amendment) Rules, 2022 (Ministry of Finance ) (17.08.2022)In exercise of the powers conferred under clause (a) of Explanation 3 to the third proviso to clause (23C) of section 10 and clause (a) of sub-section....MANU/CBDT/0107/2022Direct Taxation