Notifications & Circulars Designating all CJM Courts of Chhattisgarh as Special Courts for the purposes of Sec. 280A of IT Act, 1961 & Sec. 84 of Black Money Act, 2015 (Ministry of Finance ) (22.08.2022)In exercise of the powers conferred by sub-section (1) of section 280A of the Income-tax Act, 1961 (43 of 1961) read with section 84 of the Black Mone....MANU/CBDT/0113/2022Direct TaxationIncome-tax (Twenty Eighth Amendment) Rules, 2022 (Ministry of Finance ) (22.08.2022)In exercise of the powers conferred by sub-section (2) of section 115TD read with section 295, of the Income-tax Act, 1961 (43 of 1961), the Central B....MANU/CBDT/0112/2022Direct TaxationSimplification for procedure for compounding of offenses under Customs Act, 1962 (Ministry of Finance ) (23.08.2022)1. Reference is invited to Circular No. 54/2005-Customs dated 30.12.2005 on guidelines for compounding of offenses under Customs Act read with para 12....MANU/CUCR/0015/2022ExciseUpdate on MCA21 Version-3 (Press Information Bureau) (24.08.2022)MCA21 version-3.0 is a technology-driven forward-looking project, envisioned to strengthen enforcement, promote Ease of Doing Business and enhance use....MANU/PIBU/3718/2022Commercial Reserve Bank of India lifts the business restrictions imposed on American Express Banking Corp. (Reserve Bank of India) (24.08.2022)In view of the satisfactory compliance demonstrated by American Express Banking Corp. with the Reserve Bank of India (RBI) circular dated April 6, 201....MANU/RPRL/0376/2022BankingDirections under Sec. 35A r/w Sec. 56 of Banking Regulation Act, 1949 - Malkapur Urban Co-operative Bank Ltd., Buldhana, Maharashtra - Extension of Period (Reserve Bank of India) (24.08.2022)1. The Reserve Bank of India issued Directions to The Malkapur Urban Co-operative Bank Ltd., Buldhana, Maharashtra under Section 35A read with Section....MANU/RPRL/0375/2022BankingDisclosure requirement for Asset Management Companies (Securities and Exchange Board of India) (25.08.2022)1. SEBI has amended the definition of "associate" as per clause (c) of sub-regulation (1) of regulation 2 of SEBI (Mutual Funds) Regulations, 1996 vid....MANU/SMFD/0018/2022Capital Market