Notifications & Circulars RBI imposes monetary penalty on LIC Housing Finance Limited, Mumbai (Reserve Bank of India) (31.10.2022)The Reserve Bank of India (RBI) has, by an order dated October 21, 2022, imposed a monetary penalty of Rs. 5.00 lakh (Rupees Five lakh only) on LIC Ho....MANU/RPRL/0505/2022BankingICEGATE Helpdesk for redressal of RoDTEP related grievances (Ministry of Commerce and Industry) (31.10.2022)1. Members of Trade and Industry may note that for resolution/examination of exporter grievances related to scroll out of shipping bills, generation o....MANU/DGFT/0180/2022CustomsAnnual Compliance Certificate for Insolvency Professional Agencies (Insolvency and Bankruptcy Board of India) (02.11.2022)1. In terms of Regulation 7 of the Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) R....MANU/NMIC/0478/2022InsolvencyAmendment to the Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016 (Insolvency and Bankruptcy Board of India) (01.11.2022)1. The Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016 (Model Bye ....MANU/NMIC/0476/2022InsolvencyCondonation of delay under section 119(2)(b) of the Income-tax Act, 1961 in filing of Form No. 10A (Ministry of Finance ) (01.11.2022)1. On consideration of difficulties reported by the taxpayers and other stakeholders in the electronic filing of Form No. 10A, the Central Board of Di....MANU/DTCR/0022/2022Direct TaxationRequest for extension of time for filing response in sunset review of antidumping duty imposed on imports of 'High Tenacity Polyester Yarn' from China PR (Ministry of Commerce and Industry) (02.11.2022)1. With respect to the above-mentioned subject investigations, request has been received from Exporter/Producer for extension of time to file Question....MANU/COMM/0188/2022Commercial Cancellation of licence to carry on banking business in India under Section 22 read with Section 56 of the Banking Regulation Act, 1949 - Rupee Co-operative Bank Ltd., Pune (Reserve Bank of India) (02.11.2022)1. The Reserve Bank of India, vide order No.DOR.MON.LC-04/12.22.218/2022-23 dated August 08, 2022, had cancelled the banking licence of Rupee Co-opera....MANU/RPRL/0510/2022Banking