Notifications & Circulars MoHUA launches field assessment of Swachh Survekshan 2021 (Press Information Bureau) (01.03.2021)Shri Durga Shanker Mishra, Secretary, Ministry of Housing and Housing Affairs (MoHUA) launched the field assessment of Swachh Survekshan (SS) 2021, th....MANU/PIBU/0874/2021CivilCode of Conduct and institutional mechanism for prevention of fraud or market abuse (Securities and Exchange Board of India) (03.03.2021)1. Pursuant to the report of the Committee on Fair Market Conduct ('Committee'), set up inter-alia to recommend appropriate Institutional Mechanism to....MANU/SSMD/0004/2021Capital MarketClarification in respect of residency under Income-Tax Act, 1961 (Press Information Bureau) (03.03.2021)The Central Board of Direct taxes (CBDT) has received various representations requesting for relaxation in determination of residential status for pre....MANU/PIBU/0915/2021Direct TaxationPowers under Part III of IT (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 not delegated to States (Press Information Bureau) (03.03.2021)Ministry of Information and Broadcasting has today written a letter to Chief Secretaries of all States and Administrators of all Union Territories (UT....MANU/PIBU/0921/2021Media and CommunicationEnabling Dealings by IFSC - Banking Units in Bullion Unallocated Accounts (Press Information Bureau) (04.03.2021)To facilitate development of the bullion market in India, generate interest in trading & hedging activities, and serve as a precursor to International....MANU/PIBU/0933/2021BankingSupersession of notification numbers S.O. 12(E), dated the 5th January, 2007 and S.O. 36(E), dated the 5th January, 2009 (Ministry Of Home Affairs) (04.03.2021)In exercise of the powers conferred by sub-section (1) of section 7B of the Citizenship Act, 1955 (57 of 1955) and in supersession of the notification....MANU/HOME/0015/2021CivilCircular under Section 10 of the Direct Tax Vivad se Vishwas Act, 2020 (Ministry of Finance ) (04.03.2021)1. The Direct Tax Vivad se Vishwas Act, 2020 ("Vivad se Vishwas") was enacted on 17th March, 2020 with the objective of reducing pending income tax di....MANU/DTCR/0003/2021Direct Taxation