Notifications & Circulars Improvements in SWIFT: Integration of ICEGATE with AQCS-ICS (Animal Quarantine and Certification Services-Import Clearance System) effective 01.12.2022 (Ministry of Finance ) (28.11.2022)1. Kind reference is invited to Board's Circulars 09/2015-Cus dated 31.03.2015, 03/2016-Cus dated 03.02.2016 and 10/2016-Cus dated 15.03.2016, regardi....MANU/CUCR/0024/2022CustomsAmendment to Instruction No. 18/2022-Customs dated 12.08.2022 and 26/2022-Customs dated 06.10.2022 (Ministry of Finance ) (28.12.2022)1. Reference is drawn to Board's Instruction No. 18/2022-Customs dated 12.08.2022 and 26/2022-Customs dated 06.10.2022 relating to the requirement of ....MANU/CUST/0098/2022CustomsManner of processing and sanction of IGST refunds (Ministry of Finance ) (28.11.2022)1. Attention is invited to Standard Operating Procedures (SOPs) for verification of risky exporters and their suppliers dated 23.01.2020 issued to CGS....MANU/GSCU/0023/2022Goods and Services TaxTRAI releases recommendations on 'Licensing Framework for Establishing and Operating Satellite Earth Station Gateway (SESG)' (Telecom Regulatory Authority of India) (29.11.2022)1. The Telecom Regulatory Authority of India (TRAI) has today released recommendations on 'Licensing Framework for Establishing and Operating Satellit....MANU/TRAI/0085/2022Media and CommunicationIntroduction of credit risk based single issuer limit for investment by mutual fund schemes in debt and money market instruments (Securities and Exchange Board of India) (29.11.2022)1. As per Regulation 44(1) read with clause 1 of Seventh Schedule of SEBI (Mutual Funds) Regulations, 1996 ("MF Regulation"), a mutual fund scheme sha....MANU/SMFD/0022/2022Capital MarketAmendment in Section 2(zm) of the Real Estate (Regulation and Development) Act, 2016 (Ministry of Finance ) (29.11.2022)In exercise of the powers conferred under sub-clause (iii) of clause (sa) of sub-section (1) of section 2 of the Prevention of Money-laundering Act, 2....MANU/REVU/0113/2022Commercial