Notifications & Circulars Central Govt. notifies few activities when carried out for or on behalf of another natural or legal person in the course of business as an activity as defined in Section 2(1)(sa)(vi) of PMLA (Ministry of Finance ) (07.03.2023)In exercise of the powers conferred by sub-clause (vi) of clause (sa) of sub-section (1) of section 2 of the Prevention of Money-laundering Act, 2002 ....MANU/REVU/0015/2023CriminalCentre issues guidelines to Ensure Safety in Transportation of Dangerous Goods (Press Information Bureau) (06.03.2023)The guidelines to set a new benchmark for the safe handling and transportation of hazardous materials across the country The Bureau of Indian....MANU/PIBU/0874/2023CivilBoarding functions- Improving transparency using boarding Jacket fitted with Body Worn Camera (BWC) having video/audio recording facility by Boarding Officer (Ministry of Finance ) (07.03.2023)Kind attention of field formations is drawn to relevant instructions in the Customs Preventive Manual 1987, Circular No. 36/95-Cus dated 10.04.1995 an....MANU/CUCR/0007/2023ExciseRectifiable labelling information for imported food consignments (Ministry of Finance ) (07.03.2023)1. Reference is invited to Instruction No. 10/2022-Customs dated 28.06.2022 relating to the above subject (copy enclosed), issued based on FSSAI's let....MANU/CUST/0025/2023ExciseLinking of PAN with Aadhaar to be done by March 31, 2023 (Securities and Exchange Board of India) (08.03.2023)The provisions of Income-tax Act, 1961, make it mandatory for every person who has been allotted a Permanent Account Number (PAN) to intimate his/her ....MANU/SPRL/0005/2023Capital MarketOperational Guidance - Amendment to Securities and Exchange Board of India (Buy-back of Securities) Regulations, 2018 (Securities and Exchange Board of India) (08.03.2023)1. SEBI has notified Securities and Exchange Board of India (Buy-Back of Securities) (Amendment) Regulations, 2023 on February 07, 2023. The link for ....MANU/SSMD/0014/2023Capital Market