Switzerland adopts Ordinance on Climate Disclosures
Switzerland has adopted an Ordinance on Climate Disclosures. The Ordinance governs disclosures on climate issues by companies in accordance with Article 964a
Ordinance
Uttar Pradesh Regulation of Urban Premises Tenancy Ordinance, 2021: Establishment of Rent Authority and Tribunals [Read Ordinance]
Governor of Uttar Pradesh promulgates the Uttar Pradesh Regulation of Urban Premises Tenancy Ordinance, 2021 Purpose of the Ordinance: To establish Rent
Simplified | Madhya Pradesh Freedom of Religion Ordinance, 2020
Governor of Madhya Pradesh promulgates the Madhya Pradesh Freedom of Religion Ordinance, 2020. Purpose of this Ordinance To provide freedom of religion
President promulgates the Commission for Air Quality Management in National Capital Region and Adjoining Areas Ordinance, 2020
President promulgates the Commission for Air Quality Management in National Capital Region and Adjoining Areas Ordinance, 2020 for better co-ordination, research, identification and
Breaking | Ordinance to promote barrier-free inter-state & intra-state trade in agriculture produce approved; Historic Amendment to Essential Commodities Act
One India, One Agriculture Market The Union Cabinet chaired by Prime Minister Shri Narendra Modi met on 3rd June, 2020. Several landmark and
Chh HC | Laying of an Ordinance before State Legislature sub-serves the purpose of legislative control over the ordinance-making power
Chhattisgarh High Court: Goutam Bhaduri, J., while dismissing the present petition held that, Legislature has before it a full panoply of legislative powers
Ordinance promulgated for amendment of MMDR Act and CMSP Act; paves way for growth in Coal and Mining sector
President promulgated — The Mineral Laws (Amendment) Ordinance, 2020 The ordinance for amendment in the MMDR Act 1957 and the CMSP Act
Cabinet Approval | Promulgation of an Ordinance for Amendment to the Special Economic Zones Act, 2005
The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved promulgation of an Ordinance to amend the definition of “person”,
President promulgates four Ordinances
The President of India on the 21-02-2019 has promulgated the following four Ordinances, namely:–– 1. The Muslim Women (Protection of Rights on
Ordinance promulgated to widen jurisdiction of commercial courts, create appellate courts and mandate mediation in certain disputes
The Government on May 3 published an Ordinance in the Gazette of India which made major changes to the Commercial Court structure
Enemy Property (Amendment and Validation) Third Ordinance, 2016
The Enemy Property (Amendment and Validation) Third Ordinance, 2016 has been promulgated by the President of India with the aim of making amendments