Notifications & Circulars RBI imposes monetary penalty on G.S. Mahanagar Co-operative Bank Limited, Mumbai (Reserve Bank of India) (12.09.2022)The Reserve Bank of India (RBI) has, by an order dated September 08, 2022, imposed a monetary penalty of ₹ 25.00 lakh (Rupees Twenty-five lakh only) o....MANU/RPRL/0413/2022BankingAmendment in Export Policy of broken rice against ITC (HS) Code 1006 4000 (Ministry of Finance ) (12.09.2022)1. Kind attention is invited to Notification No. 31/2015-2020 dated 08.09.2022 issued vide S. O. No. 4219(E) on above captioned subject, wherein the C....MANU/CUST/0077/2022ExciseInclusion of/changes made in provisions in continuation to Public Notice No. 10/2015-20 dated 24.05.2022 and Public Notice No. 15/2015-20 dated 14.06.2022 (Ministry of Commerce and Industry) (12.09.2022)In exercise of the powers conferred under Para 1.03 and 2.04 of the Foreign Trade Policy, 2015-2020, as amended from time to time, the Director Genera....MANU/DGFT/0151/2022Commercial Revision of Health Insurance Regulatory Returns (Insurance Regulatory and Development Authority) (13.09.2022)1. In supersession of Chapter V of Section - I of Master Circular on standardization of health insurance products issued vide Ref no. IRDAI/HLT/REG/CI....MANU/IRDA/0068/2022InsuranceSecurities and Exchange Board of India grants renewal of recognition to Metropolitan Stock Exchange of India Limited (Securities and Exchange Board of India) (14.09.2022)The Securities and Exchange Board of India, having considered the application for renewal of recognition made under Section 3 of the Securities Contra....MANU/SREG/0040/2022Capital MarketRBI releases Handbook of Statistics on the Indian Economy 2021-22 (Reserve Bank of India) (15.09.2022)Today, the Reserve Bank released its annual publication titled "Handbook of Statistics on the Indian Economy, 2021-22" (HBS). This publication, the 24....MANU/RPRL/0415/2022BankingElectronic Duty Credit Ledger (Amendment) Regulations, 2022 (Ministry of Finance ) (15.09.2022)In exercise of the powers conferred by section 51B read with section 157 of the Customs Act, 1962 (52 of 1962), the Central Board of Indirect Taxes an....MANU/CUSN/0080/2022Excise