Notifications & Circulars Securities and Exchange Board of India grants renewal of recognition to AMC Repo Clearing Limited (Securities and Exchange Board of India) (15.03.2023)The Securities and Exchange Board of India, having considered the application for grant of renewal of recognition of AMC Repo Clearing Limited under R....MANU/SREG/0016/2023Capital MarketShow cause notice issued under section 28 of the Customs Act, 1962 in the case of M/s. Blue-Fin Frozen Foods Pvt. Ltd.- Section 28(9A)(c) (Ministry of Finance ) (13.03.2023)1. Reference is invited to your letter vide F. No. S/26-211/ADJ.DRI/Torrent/2019-20 dated 01.02.2023 (read with letters dated 09.01.2023 and 06.03.202....MANU/CUST/0027/2023CustomsTelecom equipment in the context of notification No. 02/2019-Customs dated 29-01-2019 amending notification No. 57/2017-Customs dated 30.06.3017 (Ministry of Finance ) (13.03.2023)1. Attention of the field formations is invited to Notification No. 57/2017-Customs dated 30.06.2017 amended by Notification No. 02/2019-Customs dated....MANU/CUCR/0008/2023CustomsCBDT's e-Verification Scheme harnesses information technology to facilitate voluntary compliance (Press Information Bureau) (13.03.2023)The Income Tax Department has taken several progressive steps to encourage voluntary tax compliance and facilitate a transparent and non-intrusive tax....MANU/PIBU/0918/2023Direct TaxationSecurities and Exchange Board of India (Foreign Portfolio Investors) (Amendment) Regulations, 2023 (Securities and Exchange Board of India) (15.03.2023)In exercise of the powers conferred by sub-section (1) of Section 30 read with sub-section (1) of Section 11, clause (ba) of sub-section (2) of sectio....MANU/SREG/0015/2023Capital MarketRBI imposes monetary penalty on IGH Holdings Private Limited, Mumbai (Reserve Bank of India) (17.03.2023)The Reserve Bank of India (RBI) has, by an order dated March 15, 2023, imposed a monetary penalty of Rs 11.25 lakh (Rupees Eleven lakh twenty five tho....MANU/RPRL/0164/2023BankingCabinet approves exemption to NTPC Ltd. from the extant guidelines of delegation of power to Maharatna CPSEs for making investment beyond the prescribed limit in NTPC Green Energy Limited (Press Information Bureau) (17.03.2023)The Cabinet Committee on Economic Affairs, chaired by the Hon'ble Prime Minister Shri Narendra Modi, has granted exemption to NTPC Limited from the ex....MANU/PIBU/1078/2023Commercial