Notifications & Circulars IBBI amends IBBI (Grievance and Complaint Handling Procedure) Regulations, 2017 and IBBI (Inspection and Investigation) Regulations, 2017 (Press Information Bureau) (15.06.2022)With a view to put in place, a streamlined and swift complaint handling procedure, the Insolvency and Bankruptcy Board of India notified the Insolvenc....MANU/PIBU/2556/2022InsolvencyCabinet approves Auction of IMT/5G Spectrum (Press Information Bureau) (15.06.2022)The Union Cabinet chaired by the Prime Minister Shri Narendra Modi has approved a proposal of the Department of Telecommunications to conduct spectrum....MANU/PIBU/2553/2022Media and CommunicationRelease of "Test Guide Document for CAS and SMS for Broadcasting Sector" (Telecom Regulatory Authority of India) (15.06.2022)1. The Telecom Regulatory Authority of India (TRAI) and Telecommunication Engineering Centre (TEC) of the Department of Telecommunications have releas....MANU/TRAI/0045/2022Media and CommunicationNomination for Mutual Fund Unit Holders (Securities and Exchange Board of India) (15.06.2022)In order to bring uniformity in practices across all constituents in securities market, the following is decided in case of nomination for eligible Mu....MANU/SMFD/0015/2022Capital MarketCentral Government notifies the transfer of capital asset from NTPC Limited to NTPC Green Energy Limited (Ministry of Finance ) (15.06.2022)In exercise of the powers conferred by clause (viiaf) of section 47 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies t....MANU/CBDT/0067/2022Direct TaxationAccounting of premium, claims and related expenses on estimation basis (Insurance Regulatory and Development Authority) (15.06.2022)1. At present, para 2 of Part I of Schedule B of the Insurance Regulatory and Development Authority (Preparation of Financial Statements and Auditors ....MANU/IRDA/0042/2022InsuranceApplication under Rules 4, 6 or 7 of Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016 (Insolvency and Bankruptcy Board of India) (15.06.2022)1. It has been decided that henceforth, the Board will forward the application for initiating insolvency received by it in terms of rule 4, 6 or 7 of ....MANU/NMIC/0190/2022Insolvency