MOEF revises provisions relating to plastic packaging and commodities made from compostable plastics or biodegradable plastics
Definitions of “importer”, “manufacturer” and “producer” revised.
Continue readingDefinitions of “importer”, “manufacturer” and “producer” revised.
Continue readingSEBI increases the ambit of the definition of REIT.
Continue readingCertificate of Registration will be unless cancelled or suspended by the Board.
Continue readingThe Citizenship (Amendment) Act, 2019 (‘CAA’) received the President’s assent on 12-12-2019 and came into force on 10-01-2020.
Continue readingCCI issues guidelines to bring transparency in method of calculating penalties.
Continue readingOn expiration of turnaround time, complainant can file appeal with the Ombudsman.
Continue readingSeparate connection can be provided by Distribution Licensee for charging of Electric Vehicles.
Continue readingMinistry of Labour and Employment notified the Employees’ State Insurance (Central) Amendment Rules, 2024.
Continue readingMoHFW notifies Surrogacy (Regulation) Amendment Rules, 2024 allowing one donor gamete in certain circumstances.
Continue readingCCI notifies the Competition Commission of India (Lesser Penalty) Regulations, 2024.
Continue readingIBBI notifies Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2024.
Continue readingIBBI notifies Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2024.
Continue readingOn 9-2-2024, the Pension Fund Regulatory and Development Authority (‘PFRDA’) notified the Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) (Amendment)
Continue readingUIDAI notifies Aadhaar (Payment of Fees for Performance of Authentication) Amendment Regulations, 2024.
Continue readingUIDAI notifies the Aadhaar (Authentication and Offline Verification) Amendment Regulations, 2024.
Continue readingThe definition of International Exchange introduced vide Foreign Exchange Management (Non-debt Instruments) Amendment Rules, 2024.
Continue readingCompetition Commission of India introduces definition of Interlocutory Application in CCI (General) Regulations, 2009.
Continue readingCentral Motor Vehicles Rules, 1989 revised vide the Central Motor Vehicles (Second Amendment) Rules, 2024 including Devices for Indirect Vision under the purview of these Rules.
Continue readingCentral Motor Vehicles Rules, 1989 revised vide the Central Motor Vehicles (First Amendment) Rules, 2024 streamlining the provisions relating to vehicles of BS VI category.
Continue readingOn 7-11-2023, the Ministry of Commerce and Industry notified the Special Economic Zones (Fourth Amendment) Rules, 2023 to amend the Special Economic
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