Notifications & Circulars CCI to examine - Whether ITC availed or reduction in tax rate actually resulted in commensurate reduction in price of goods or services or both (Ministry of Finance ) (23.11.2022)1.In exercise of the powers conferred by sub-section (2) of section 171 of the Central Goods and Services Tax Act, 2017 (12 of 2017), the Central Gove....MANU/CGST/0024/2022Goods and Services TaxDisclosures and compliance requirements for Issuance and Listing of Municipal Debt Securities (Securities and Exchange Board of India) (24.11.2022)1. SEBI (Issue and Listing of Municipal Debt Securities) Regulations, 2015 (ILMDS Regulations) and circulars issued thereunder, provide the framework ....MANU/SMIS/0026/2022Capital MarketImposition of monetary penalty on Parwanoo Urban Co-operative Bank Limited, Parwanoo, Himachal Pradesh (Reserve Bank of India) (21.11.2022)The Reserve Bank of India (RBI) has imposed, by an order dated November 15, 2022, a monetary penalty of Rs 3.00 lakh (Rupees Three Lakh only) on The P....MANU/RPRL/0546/2022BankingCompanies (Registered Valuers and Valuation) Amendment Rules, 2022 (Ministry of Corporate Affairs) (22.11.2022)In exercise of the powers conferred by section 247 read with sections 458, 459 and 469 of the Companies Act, 2013 (18 of 2013), the Central Government....MANU/DCAF/0103/2022Company Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 - Garha Co-operative Bank Ltd., Guna-Extension of period (Reserve Bank of India) (23.11.2022)The Reserve Bank of India, in the public interest, had issued directions to Garha Co-operative Bank Ltd., Guna, Madhya Pradesh in exercise of powers v....MANU/RPRL/0547/2022BankingStartup India launches Startup applications for MAARG Portal (Press Information Bureau) (23.11.2022)The Department for Promotion of Industry and Internal Trade (DPIIT), under the Ministry of Commerce and Industry, has launched a call for startup appl....MANU/PIBU/4356/2022Commercial Payment of fees to the Insolvency and Bankruptcy Board of India (Insolvency and Bankruptcy Board of India) (24.11.2022)1. The Board has recently amended its following regulations, vide which it has effected revision of existing fee structure along with relevant forms, ....MANU/NMIC/0548/2022InsolvencyVerify Aadhaar before accepting it as a proof of identity: UIDAI (Press Information Bureau) (24.11.2022)Before accepting an Aadhaar either in physical or electronic form for establishing identity of an individual, entities should verify the Aadhaar. The ....MANU/PIBU/4357/2022Civil