• MINISTRY OF CORPORATE AFFAIRS

Circular No. 66/2011 Dated 04.10.2011 - Allotment of Director's Identification Number (DIN) under Companies Act, 1956

MCA has extended the time for filing DIN-4 by DIN holders for furnishing the PAN and to update PAN details upto 15.12.2011.

Circular No. 65/2011 Dated 04.10.2011 - Company Law Settlement Scheme, 2011- Extended upto 15th December, 2011

MCA has extended the Company Law Settlement Scheme, 2011 upto 15th December, 2011. All the terms and conditions of the General Circulars No. 59/2011 dated 05.08.2011 and No. 60/2011 dated 10.08.2011 will remain the same.

Notification Dated 05.10.2011 - Companies (Central Government's) General Rules and Forms (Amendment) Rules 2011 - w.e.f 06.10.2011

MCA has introduced the Form No. 23AC - XBRL and 23ACA - XBRL for filing XBRL document in respect of balance sheet, profit and loss account and other documents with the registrar.

• MINISTRY OF FINANCE

CBEC Customs

Notification No. 95/2011 Dated 03.10.2011 - Imposition of anti-dumping on Caustic Soda originating in, or exported from, Korea RP

Central government has imposed the anti-dumping duty on Caustic Soda originating in, or exported from, Korea RP. The anti-dumping duty imposed under this notification shall be effective up to and inclusive of 25th December, 2013.

CBEC Excise

Circular No. 956/17/2011-CX Dated 28.09.2011 - Procedure for electronic filing of Central Excise and Service Tax returns and for electronic payment of excise duty and service tax

DG (Systems) has prepared comprehensive instructions outlining the procedure for electronic filing of Central Excise duty and Service Tax returns and electronic payment of taxes under ACES. The said instructions outline the registration process for new assessees, existing assessees, non-assessees and for Large Taxpayers Unit assessees, steps for preparing and filing of return, use of XML Schema for filing dealer's return, procedure for obtaining acknowledgement of e-filed return, procedure for e-payment etc. It is requested to sensitize the concerned officers as well as the trade and industry regarding the said instructions.

• Directorate General of Foreign Trade

Notification No. 77 (RE - 2010)/2009-2014 Dated 28.09.2011 - Extension of ban on export of edible oils up to 30.09.2012 and exemption for export of edible oil in branded consumer packs with a ceiling of 10, 000 tons from 01.11.2011 to 30.09.2012

Prohibition on export of edible oils has been extended upto 30.09.2012. But, the same will not apply to relaxations/exemption as mentioned in para (3) and (4) above. Export of fish oil continues to be free as per Notification No. 60 dated 20.11.2008.

• Securities and Exchange Board of India

Mutual Fund

Circular No. Cir/IMD/DF/17/2011 Dated 28.09.2011 - Guidelines for Issue and Listing of Structured Products/ Market Linked Debentures

In view of the fact that such securities are different in their nature and their risk-return relationship, SEBI has released the Guidelines for Issue and Listing of Structured Products/ Market Linked Debentures specifying additional disclosures and other requirements in offer documents for issue of structured products/ market linked debentures that seek listing on stock exchanges.

PMD

Circular No. CIR/CFD/DIL/6/2011 Dated 28.09.2011 - Filing Offer Documents with SEBI under SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2009

Considering the availability of the soft copies of the offer documents in the websites of SEBI and the concerned merchant bankers, SEBI has prescribed that three copies of the draft offer document shall be filed with the relevant office of the Board and One copy of the offer document shall be filed with the relevant office of the Board.

Circular No. CIR/CFD/DIL/7/2011 Dated 05.10.2011 - Amendments to the Equity, IDR and SME Equity Listing Agreements

In line with the objective to enhance the quality of disclosures made by listed entities, certain amendments has been made to the Equity Listing Agreement, Model Listing Agreement for Indian Depository Receipts and Model SME Equity Listing Agreement.

Integrated Surveillance

Circular No. SEBI/Cir/ISD/ 05 /2011 Dated 30.09.2011 - Clarification on 100% promoter holding in demat form

SEBI has decided to extend the current deadline of quarter ended September 2011 to quarter ending December 2011 in respect of directions that securities of companies shall be traded in the normal segment of the exchange if and only if, the company has achieved 100% of promoter's and promoter group's shareholding in dematerialized form.

SMD

Circular No. MIRSD/SE/Cir-21/2011 Dated 05.10.2011 - Uniform Know Your Client Requirements for the Securities Markets

With a view to bring about uniformity in securities markets, SEBI has directed that the same know your client form capturing the basic details about the client and other supporting documents shall also be used by all captioned SEBI registered intermediaries.

• RESERVE BANK OF INDIA

A.P. (DIR Series)

Circular No. 31 Dated 03.10.2011 - Appointment of Agents / Franchisees by Authorised Dealer Category-I banks, Authorised Dealer Category-II and Full Fledged Money Changers- Revised guidelines

Keeping in view the growth in money changing activities undertaken by the agents / franchisees of AD Category-I banks / AD Category II / FFMCs and the issuance of Anti Money Laundering (AML) Guidelines on money changing activities, there is a need to exercise adequate control over the franchisees by the franchisers. Accordingly, RBI has decided to amend certain instructions provided within the Circular.

• Press Information Bureau

Dated 30.09.2011 - Cabinet Approves New Mines and Minerals Development and Regulation Bill, 2011

Cabinet has taken a decision to place a proposal with Parliament to introduce the Mines and Minerals (Development and Regulation) Bill (MMDR Bill), 2011 striving to introduce better legislative environment for attracting investment and technology into the mining sector, in terms of National Mineral Policy, 2008 and also repeal the existing Mines and Minerals (Development and Regulation) Act, 1957

Dated 30.09.2011 - Consolidated FDI policy Circular No. 2 of 2011

Government has released the consolidated FDI policy circular No. 2 of 2011, which will be effective from October 1, 2011. The circular provides for inclusion of 'apiculture', under controlled conditions, under the agricultural activities permitted for FDI along with the other significant changes.