RBI asks lenders to maintain additional daily balance to keep liquidity tight
On 8-9-2023, the Reserve Bank of India (‘RBI’) decides to discontinue the Incremental Cash Reserve Ration (‘I-CRR’) in a phased manner and
Continue readingNotifications issued by various government departments, government bodies etc.
On 8-9-2023, the Reserve Bank of India (‘RBI’) decides to discontinue the Incremental Cash Reserve Ration (‘I-CRR’) in a phased manner and
Continue readingOn 4-9-2023, the Securities and Exchange Board of India (‘SEBI’) notified new format of Abridged Prospectus for public issues of Non-convertible Redeemable
Continue readingOn 24-8-2023, the Securities and Exchange Board of India (‘SEBI') made modifications in Cyber Security and Cyber Resilience frame for Stock Exchanges,
Continue readingOn 3-8-2023, the Directorate General of Foreign Trade restricted the import of Laptops, Tablets, All in one Personal Computers and Ultra small
Continue readingOn 31-7-2023, the Securities and Exchange Board of India (‘SEBI') introduced a common Online Dispute Resolution Portal (‘ODR Portal') which will harness
Continue readingOn 24-7-2023, the Securities and Exchange Board of India (‘SEBI’) notified the Securities and Exchange Board of India (Stock Brokers) (Second Amendment)
Continue readingOn 18-7-2023, the Ministry of Corporate Affairs appointed 18-7-2023 as the date on which the provision of Section 12 of the Competition
Continue readingOn 12-7-2023, the Ministry of Environment, Forest and Climate Change notified the Wild Life Disposal of Wild Animal Article Rules, 2023 to
Continue readingOn 11-7-2023, the Goods and Services Tax (‘GST’) Council in its 50th Meeting recommended changing GST tax rates, discussed measures for facilitation
Continue readingOn 7-7-2023, the International Financial Services Centres Authority (‘IFSCA’) notified the International Financial Services Centres Authority (Banking) (Amendment) Regulations, 2023 to amend
Continue readingOn 5-7-2023, the Securities and Exchange of India (‘SEBI') notified amendments to Guidelines for Preferential Issue and Institutional Placement of Units by
Continue readingOn 5-7-2023, the Ministry of Commerce and Industry notified the Special Economic Zones (Third Amendment) Rules, 2023 to amend the Special Economic
Continue readingOn 4-7-2023, the Maharashtra Government announced post- retirement benefits and allowances for housekeeping, chauffeur and telephone expenses to the retired Bombay High
Continue readingOn 28-6-2023, the Ministry of Power notified the Carbon Credit Trading Scheme, 2023 whereby the governance of Indian Carbon Market and direct
Continue readingOn 23-6-2023, the Reserve Bank of India (‘RBI’) imposed a penalty of Rs. 30 lakhs on Axis Bank Ltd. for non-compliance with
Continue readingOn 23-6-2023, the Governor of Madhya Pradesh, in consultation with the High Court of Madhya Pradesh, made amendments in the Madhya Pradesh
Continue readingOn 21-6-2023, the Ministry of Consumer Affairs, Food and Public Distribution notified the Consumer Protection (Direct Selling) (Amendment) Rules, 2023 to amend
Continue readingOn 2-6-2023, the Government of Punjab issued a notification permitting all the establishments registered under the Punjab Shops and Commercial Establishments Act,
Continue readingOn 14-6-2023, the 22nd Law Commission of India decided to solicit views and ideas of the public and recognized religious organizations about
Continue readingOn 14-6-2023, the Ministry of Finance notified the Sovereign Gold Bond Scheme 2023-24 having distinct Series which will be indicated on the
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