Notifications & Circulars India and EFTA take further steps towards a new Trade and Partnership Agreement (TEPA) (Press Information Bureau) (15.05.2023)Following is the text of Press Communique issued at the conclusion of talks between Shri Piyush Goyal, Union Minister of Commerce & Industry, Consumer....MANU/PIBU/1696/2023Commercial Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2023 (Ministry of Corporate Affairs) (15.05.2023)In exercise of the powers conferred by sub-sections (1) and (2) of section 469 read with section 233 of the Companies Act, 2013 (18 of 2013), the Cent....MANU/DCAF/0040/2023Company Central Government notifies Mahila Samman Savings Certificate, 2023 as a Scheme framed for the purposes of section 194A(3) of the Income-tax Act, 1961 (Ministry of Finance ) (16.05.2023)1.In exercise of the powers conferred by sub-clause (c) of clause (i) of sub-section (3) of section 194A of the Income-tax Act, 1961 (43 of 1961), the....MANU/CBDT/0030/2023Direct TaxationMeasures towards developing Surety Insurance Bonds market (Insurance Regulatory and Development Authority) (16.05.2023)Surety Bonds are a type of insurance policy protecting parties involved in a transaction or contract from potential financial losses due to a breach o....MANU/IRDA/0033/2023InsuranceMaster Circular for Registrars to an Issue and Share Transfer Agents (Securities and Exchange Board of India) (17.05.2023)I. Securities and Exchange Board of India (SEBI/the Board), from time to time, has been issuing various circulars/directions to Registrars to an Issue....MANU/SMIS/0033/2023Capital MarketCCI approves proposed merger of Credit Suisse Group AG with UBS Group AG (Press Information Bureau) (18.05.2023)The Competition Commission of India (CCI) approves the proposed merger of Credit Suisse Group AG with UBS Group AG. The UBS Group AG (UBS) i....MANU/PIBU/1715/2023MRTP/ Competition Laws