Notifications & Circulars Appointment date for the purpose of some provisos and sub-sections of Income-Tax Act, 1961 (Ministry of Finance ) (01.09.2021)In exercise of the powers conferred by the second proviso to sub-section (1) of section 245-O, sub-section (2) of section 245P, sub-section (4) of sec....MANU/CBDT/0108/2021Direct TaxationRevised guidelines for liquidity enhancement scheme in the equity cash and equity derivatives segments (Securities and Exchange Board of India) (01.09.2021)1. SEBI vide circular CIR/MRD/DP/14/2014 dated April 23, 2014 permitted stock exchanges to introduce liquidity enhancement schemes in the equity cash ....MANU/SSMD/0037/2021Capital MarketGeneral allocation of special drawing rights by the IMF (Reserve Bank of India) (01.09.2021)International Monetary Fund (IMF) has made an allocation of Special Drawing Rights (SDR) 12.57 billion (equivalent to around USD 17.86 billion at the ....MANU/RPRL/0129/2021BankingReserve Bank of India imposes monetary penalty on Axis Bank Limited (Reserve Bank of India) (01.09.2021)The Reserve Bank of India (RBI) has imposed, by an order dated September 01, 2021, a monetary penalty of Rs. 25 lakh (Rupees Twenty five lakh only) on....MANU/RPRL/0128/2021BankingAmendment in notification number 36/2015-2020 dated 18th December, 2019-Reg. (Ministry of Commerce and Industry) (02.09.2021)In exercise of powers conferred by Section 3 read with Section 5 of FT (D&R) Act, 1992, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy,....MANU/DGFT/0110/2021Commercial Notification regarding specified bank to mean a banking company which is a scheduled bank and has been appointed as an agent under Section 45 of Reserve Bank of India Act, 1934 (Ministry of Finance ) (02.09.2021)In exercise of the powers conferred by clause (a) of Explanation to section 194P of the Income-tax Act, 1961 (43 of 1961), the Central Government here....MANU/CBDT/0109/2021BankingTermination of Anti-dumping investigation on the imports of "Self-adhesive Polyvinyl Chloride Film" originating in or exported from China PR (Ministry of Commerce and Industry) (03.08.2021)A. Introduction 1. Having regard to the Customs Tariff Act 1975 as amended from time to time (hereinafter referred as the Act) and the Custom....MANU/COMM/0183/2021Customs