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ABOUT THE BOOK: The proposed book seeks to delve into the multifaceted dimensions of law, governance, and policy with a special emphasis
Supreme Court: In a significant case, the Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., allowed the PIL filed
The consistent effort made by all branches of the State, the Judiciary, the Legislative, and the Executive, to ensure early decision-making by the competent authority cannot be watered down by lexical interpretation of the expression endeavour in the proviso.
The Ministry of Finance has taken a number of steps to eliminate fraudulent banking practices. This was stated by Shri Anurag Thakur
DIN System of CBIC comes into force This path-breaking DIN system in indirect tax administration has been created as per the direction