Bringing you the Best Analytical Legal News
On 21-12-2023, the Reserve Bank of India (‘RBI’) notified the Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2023 mandating permission
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CGST (Second Amendment) Act, 2023 mandates 10 years of substantial experience in litigation for appointment of Judicial Member of GST Appellate Tribunal
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On 24-12-2023 the Post Office Act, 2023 received President’s assent which consolidate and amend the laws relating to Post Office in India
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On 24-12-2023, the Telecommunication Bill, 2023 received the assent of the President. The bill aims at strengthening the laws relating to telecommunication
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The Indian Criminal Justice system is all set to be revamped with the passing of the Bharatiya Sakshya (Second) Bill, 2023, Bharatiya Nyaya (Second) Sanhita 2023, and the Bharatiya Nagarik Suraksha (Second) Sanhita 2023.
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On 8-12-2023, the Ministry of Law and Justice notified the Advocates (Amendment) Act, 2023 to amend the Advocates Act, 1961. Key Points:
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The decision came in light of the Parliamentary Committee’s recommendations to amend the bills with some major changes relating to adultery, Section 377, etc.
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On 30-11-2023, the Central Consumer Protection Authority notified the Guidelines for Prevention and Regulation of Dark Patterns, 2023. The provisions came into
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On 20-11-2023, the Bombay City Civil Court (Amendment) Act, 2023 has received the assent of President in order to amend the Bombay
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On 20-11-2023, the Delhi Government notified the Delhi Motor Vehicles Licensing of Aggregator (Premium Buses) Scheme, 2023 applicable to all premium buses
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On 9-11-2023, the Ministry of Corporate Affairs notified the Limited Liability Partnership (Significant Beneficial Owners) Rules, 2023 mandating every Limited Liability Partnership
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On 13-11-2023, the Securities and Exchange Board of India (‘SEBI’) revised the Master Circular dated 17-5-2023 introducing a standard “Most Important Terms
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On 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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On 7-11-2023, the Ministry of Road Transport and Highways notified the Central Motor Vehicles (Ninth Amendment) Rules, 2023 to amend the Central
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On 2-11-2023, the Government of NCT Delhi, Transport Department ordered to invoke all actions envisaged under Stage-III of the Graded Response Action
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On 27-10-2023, the Ministry of Corporate Affairs notified the Companies (Management and Administration) Second Amendment Rules, 2023 to amend the Companies (Management
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On 30-10-2023, the Ministry of Environment, Forest and Climate Change notified the Plastic Waste Management (Second Amendment) Rules, 2023 to amend the
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On 27-10-2023, the Ministry of Corporate Affairs notified the Limited Liability Partnership (Third Amendment) Rules, 2023 to amend the Limited Liability Partnership
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On 27-10-2023, the Ministry of Corporate Affairs notified the Companies (Prospectus and Allotment of Securities) Second Amendment Rules, 2023 to amend the
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On 25-10-2023, the Ministry of Environment, Forest and Climate Change notified the Battery Waste Management (Amendment) Rules, 2023 to amend the Battery
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