MCA amends One Person Companies (OPCs) rules
As a measure which directly benefits Startups & Innovators in the country, especially those who are supplying products & services on e-commerce
NRI
[CLAT 2020] Ori HC | NRI Reservation is for the elite class and this dubious category of quota is unconstitutional; Eligibility/Selection under this category is unregulated, illegal and arbitrary
Orissa High Court: A Division Bench of S. Panda and S. K. Panigrahi JJ., dismissed the petition and called upon the relevant
Cabinet approves Introduction of Registration of Marriage of NRI Bill, 2019
The Union Cabinet chaired by Prime Minister Narendra Modi has approved the introduction of Registration of Marriage of Non-Resident Indian (NRI) Bill,
NRI witness could be examined via Facetime, Whatsapp or Skype
Punjab and Haryana High Court: The High Court of Punjab and Haryana decided on the matter arising before it from a civil
Will amend the RP Act to give the NRIs the E-voting rights: Centre tells SC
Supreme Court: In the petition seeking E-voting rights for the NRIs, the Central Government told the Court that it was willing to