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The inordinate delay in finalization of the agency for conducting social audit does not appear to be in public interest, therefore, the Government is granted liberty to explore alternatives for appointing persons for conducting social audit.
On 27-10-2023, the Ministry of Corporate Affairs notified the Limited Liability Partnership (Third Amendment) Rules, 2023 to amend the Limited Liability Partnership
On 27-10-2023, the Ministry of Corporate Affairs notified the Companies (Prospectus and Allotment of Securities) Second Amendment Rules, 2023 to amend the
“A candidate should be medically fit in the manner that he/she must be in a good physical and mental health, free from any disease/syndrome/disability likely to interfere with the efficient performance, etc., but there should also be no evidence of any congenital deformities.
On 30-6-2023, the Ministry of Finance further amended the Foreign Exchange Management (Current Account Transactions) Rules, 2000. It will be deemed to
On 2-6-2023, the Ministry of Corporate Affairs notified the Limited Liability Partnership (Amendment) Rules, 2023 to amend the Limited Liability Partnership Rules,
On 29-5-2023, the Ministry of Housing and Urban Affairs notified the Metro Railways (Carriage and Ticket) Amendment Rules, 2023. The provisions came
On 25-5-2023, the Ministry of Home Affairs notified the Special Protection Group Rules, 2023 to provide security to the Present and Former
On 16-5-2023, the Ministry of Finance notified the Foreign Exchange Management (Current Account Transactions) (Amendment) Rules, 2023 to amend the Foreign Exchange
On 15-5-2023, the Ministry of Corporate Affairs notified the Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2023 to amend the Companies (Compromises,
On 10-5-2023, the Ministry of Corporate Affairs notified the Companies (Removal of Names of Companies from the Register of Companies) Second Amendment
On 10-4-2023, the Ministry of Communications notified the Indian Wireless Telegraphy (Cell Broadcasting Service for Disaster Alerts) Rules, 2023 introducing mandatory cell
On 27-3-2023, the Ministry of Road Transport and Highways notified the Central Motor Vehicles (Second Amendment) Rules, 2023 to amend the Central
On 21-3-2023, the Ministry of Fisheries, Animal Husbandry and Dairying notified the Prevention of Cruelty to Animals (Animal Husbandry Practices and Procedures)
On 15-3-2023, the Ministry of Agriculture and Farmers Welfare notified the Named Flours Grading and Marking Rules, 2023. The provisions came into
On 8-3-2023, the Government of Tamil Nadu notified the Tamil Nadu Civil Services (Appointment on Compassionate Grounds) Rules, 2023. Key Points: Under
On 7-3-2023, the Ministry of Finance notified the Prevention of Money- laundering (Maintenance of Records) Amendment Rules, 2023 to amend the Prevention
On 24-2-2022, the Ministry of Health and Family Welfare notified the Assisted Reproductive Technology (Regulation) Amendment Rules, 2023 to amend the Assisted
Uttaranchal High Court: The Division Bench of Sanjaya Kumar Mishra, ACJ. and Ramesh Chandra Khulbe, J. took up a PIL filed by
Meghalaya High Court: H.S. Thangkhiew, J. while hearing a revision application allowed the same and directed the lower court to deal with