position of secured creditors
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by Govinda Asawa† and Pranay Agarwal††

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NATIONAL SYMPOSIUM ON IMPROVING THE QUALITY OF LAWS IN INDIA Centre for Comparative Constitutional Law and Administrative Law (CCAL) National Law University

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by Bhaven Shah*

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The Labour Department, Haryana has taken up a series of measures to improve ‘Ease of Doing Business’. The emphasis has been on

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Decriminalisation of minor offences is one of the thrust areas of the Government. The risk of imprisonment for actions or omissions that

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Parliament passed The Mineral Laws (Amendment) Bill, 2020 for amendments in Mines & Mineral (Development and Regulation) Act 1957 and The Coal

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Boost to Digital India Campaign Championing the cause of Digitisation and Modernisation In line with the vision of Prime Minister, Narendra Modi’s

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In sync with the Government’s commitment to ‘Ease of doing business’, the Ministry of Coal has decided to simplify the process of

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Company Law Committee, constituted by the Ministry of Corporate Affairs (MCA) vide order dated 18-09-2019, has submitted the first phase report to

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The World Bank released its latest Doing Business Report (DBR, 2020) today on 24th October 2019. India has recorded a jump of