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 readingLegislation Updates
SEBI notifies new format of Abridged Prospectus for Public Issue of Non-Convertible Debt Securities and/or Non-convertible Redeemable Preference Shares
On 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 reading
Principal Officer to also be a Management Level Officer vide PMLA (Maintenance of Records) Rules 2005
On 4-9-2023, the Ministry of Finance notified the Prevention of Money-laundering (Maintenance of Records) Second Amendment Rules, 2023 to amend the Prevention
Continue reading
MCA revises Forms 3 & 4 vide LLP (Second Amendment) Rules, 2023
On 1-9-2023, the Ministry of Corporate Affairs notified the Limited Liability Partnership (Second Amendment) Rules, 2023 to amend the Limited Liability Partnership
Continue reading
IIAC (Conduct of Arbitration) Regulations, 2023
IIAC notified the India International Arbitration Centre (Conduct of Arbitration) Regulations, 2023 on September 01, 2023.
Continue reading
SEBI modifies Cyber Security and Cyber Resilience Framework
On 24-8-2023, the Securities and Exchange Board of India (‘SEBI') made modifications in Cyber Security and Cyber Resilience frame for Stock Exchanges,
Continue reading
Jan Vishwas (Amendment of Provisions) Act, 2023
The object of the Act is to decriminalise and rationalising offences to further enhance trust-based governance for ease of living and doing business.
Continue reading
Bills Passed in Monsoon Session till August 11
Forest (Conservation) Amendment Bill, 2023 to amend the Forest (Conservation) Act, 1980 On 29-3-2023, the Bill was introduced in Lok Sabha by
Continue reading
Digital Personal Data Protection Bill, 2023 receives President’s assent
The object of the Act is to provide for the processing of digital personal data in a manner that recognises both the right of individuals to protect their personal data and the need to process such personal data for lawful purposes and for matters connected therewith or incidental thereto.
Continue reading
Cinematograph (Amendment) Act, 2023 prohibits unauthorized recording of Films
On 4-8-2023, the Ministry of Law and Justice notified the Cinematograph (Amendment) Act, 2023 to amend the Cinematograph Act, 1952. Key Points:
Continue reading
Government restricts import of laptops, tablets with effect from November 1, 2023
On 3-8-2023, the Directorate General of Foreign Trade restricted the import of Laptops, Tablets, All in one Personal Computers and Ultra small
Continue reading
Rajya Sabha passes Mediation Bill, 2021
‘If you don’t want to go to litigation, the answer is mediation’, says Sudhanshu Trivedi.
Continue reading
SEBI introduces Online Dispute Resolution Portal to harness disputes arising in Indian Securities Market
On 31-7-2023, the Securities and Exchange Board of India (‘SEBI') introduced a common Online Dispute Resolution Portal (‘ODR Portal') which will harness
Continue reading
Lok Sabha passes Jan Vishwas (Amendment of Provisions) Bill, 2022 to amend 42 Laws and decriminalize 3400 provisions
In 2022, the Jan Vishwas (Amendment of Provisions) Bill, 2022 was introduced in Lok Sabha proposing to introduce the burden of compliance
Continue reading
Lok Sabha passes Repealing and Amending Bill 2022 to repeal 76 obsolete laws
The Repealing and Amending Bill, 2022 was introduced in the Lok Sabha by the then Union Law Minister, Kiren Rijiju on 19-12-2022
Continue reading
Responsibilities of Manufacturer/ Refurbisher/ Recycler revised vide E-Waste (Management) Second Amendment Rules, 2023
On 25-7-2023, the Ministry of Environment, Forest and Climate Change notified the E-Waste (Management) Second Amendment Rules, 2023 to amend the E-Waste
Continue reading
SEBI revises SEBI Stock Brokers Regulations 1992 exempting separate registration for participating in the tri-party repo segment
On 24-7-2023, the Securities and Exchange Board of India (‘SEBI’) notified the Securities and Exchange Board of India (Stock Brokers) (Second Amendment)
Continue reading
Section 12 of Competition (Amendment) Act, 2023 comes into force with effect from 18-7-2023
On 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 reading
Govt regularizes incineration of Wild Animals Articles, trophy, uncured trophy and meat derived
On 12-7-2023, the Ministry of Environment, Forest and Climate Change notified the Wild Life Disposal of Wild Animal Article Rules, 2023 to
Continue reading
[GST Council 50th Meeting] Uniform 28% GST levied on Casino, Race Course and Online Gaming
On 11-7-2023, the Goods and Services Tax (‘GST’) Council in its 50th Meeting recommended changing GST tax rates, discussed measures for facilitation
Continue reading