Statutes/Bills/Ordinances

On May 05, 2022, the Ministry of Road Transport & Highways has published a draft notification for amendments in certain provisions of

On 18th April, 2022, Central government notified Delhi Municipal Corporation (Amendment) Act, 2022. In an attempt to improvise the constitutional setup of

The Central Government notifies National Insurance Company Limited (Merger) Amendment Scheme, 2022 to amend the National Insurance Company Limited (Merger) Scheme, 1973.

On April 06, 2022, the Rajya Sabha passed the Criminal Procedure (Identification) Bill, 2022 and it was passed in the Lok Sabha

On 31st March, 2022, Karnataka Government passed Motor Vehicles Taxation (Amendment) Act, 2022. This act seeks to amend Karnataka Motor Vehicles Taxation

On 30th March, 2022, Central Government passed Finance Act, 2022 for the financial year 2022-2023. Finance Act will be effective from 1st

The Criminal Procedure (Identification) Bill, 2022 was introduced in Lok Sabha. The Bill provides for legal sanction for taking appropriate body measurements

Ministry of Road Transport and Highways has published the draft Motor Third Party Premium and liability rules for the Financial Year 2022-23.

The Ministry of Road Transport and Highways has published the Draft Inter-Country Non-Transport Vehicle Rules, 2022. Key points:  A non-transport vehicle registered

On March 08, 2022, the Central Government has made the Foreigners (Amendment) Order, 2022 to amend the Foreigners Order, 1948. Key points:

On March 04, 2022, the Ministry of Road Transports and Highways (MoRTH) has issued the draft Motor Vehicles (Registration and Functions of

The Ministry of Road Transport & Highways has issued a draft notification to introduce a tracking system for every goods carriage vehicle,

Current status of State and Central rules drafted under Labour Codes S. No. Central/ State/ UT Code on Wages, 2019 Industrial Relation

On December 30, 2021, the Labour , Skill Development and Employment Department (Gujarat) has issued the Gujarat Occupational Safety, Health and Working

The Ministry of Power has issued Draft Electricity (Late Payment Surcharge and related matters) Rules, 2021. The rules provide rates of late

On December 28, 2021, the Labour Department of Chandigarh has published the Draft Chandigarh Occupational Safety, Health and Working Conditions Rules, 2021.

On December 29, 2021, the Election Laws (Amendment) Act, 2021 received the assent of the President to amend the Representation of the

The Chartered Accountants, the Cost and Works Accountants and the Company Secretaries (Amendment) Bill, 2021 (“Bill”) was introduced in Lok Sabha on

The Ministry of Consumer Affairs, Food and Public Distribution has published the Essential Commodities Order, 2021 to regulate the production, stocking and