Notifications & Circulars CCI approves acquisition of shareholding of JM Baxi Ports and Logistics Limited by HL Terminal Holding B.V. (Press Information Bureau) (27.03.2023)The Competition Commission of India (CCI) approves the acquisition of shareholding of JM Baxi Ports and Logistics Limited by HL Terminal Holding B.V.,....MANU/PIBU/1305/2023MRTP/ Competition LawsExtension of Date for mandatory electronic filing of Non-Preferential Certificate of Origin (CoO) through the Common Digital Platform to 31st December 2023 (Ministry of Commerce and Industry) (28.03.2023)1. In continuation to the earlier Trade Notice 15/2022-23 dated 01.08.2022, it is informed that the transition period for mandatory filing of applicat....MANU/DGFT/0043/2023Commercial Customs duty full exemption for all imported drugs & Food for Special Medical Purposes for personal use for treatment of all Rare Diseases (Press Information Bureau) (30.03.2023)The Central Government has given full exemption from basic customs duty on all drugs and Food for Special Medical Purposes imported for personal use f....MANU/PIBU/1397/2023CustomsCyber Security and Cyber Resilience framework for Portfolio Managers (Securities and Exchange Board of India) (29.03.2023)1. With rapid technological advancement in the securities market, there is a greater need for maintaining robust cyber security and to have a cyber- r....MANU/SIPM/0005/2023Capital MarketCentral Board of Indirect Taxes and Customs exempts the specific deposits (Ministry of Finance ) (30.03.2023)In exercise of the powers conferred by sub-section (4) of section 51A of the Customs Act, 1962 (52 of 1962), the Central Board of Indirect Taxes and C....MANU/CUSN/0019/2023ExcisePhased Implementation of Electronic Cash Ledger (ECL) in Customs w.e.f 01.04.2023 (Ministry of Finance ) (30.03.2023)1. The Electronic Cash Ledger (ECL) functionality is envisaged in Section 51A of the Customs Act, 1962. It provides enabling provision whereby the imp....MANU/CUCR/0009/2023Customs