President grants assent to the Recycling of Ships Act, 2019
Ministry of Law and Justice notified on 16-12-2019 that the President gave its assent to the Recycling of Ships Act, 2019. Purpose
President’s Assent
Parliament receives President’s assent for — The Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
With the Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019 now both the existing Union Territories
Special Protection Group (Amendment) Act, 2019 receives President’s assent
Special Protection Group (Amendment) Bill, 2019 after being cleared by both the Houses of Parliament received President’s assent on 09-12-2019. With this
Bills that received President’s assent — Parliament of India [Weekly Update of Winter Session]
Following are the Bills that have received President’s assent in this week of the Parliament Sessions: The Chit Funds (Amendment) Act, 2019
Parliament received President’s assent for — Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2019
Parliament received the assent of the President on 09-08-2019 for Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2019. Public Premises (Eviction
Parliament receives President’s assent for — Arbitration and Conciliation (Amendment) Bill, 2019
On 09-08-2019, President gave its assent for the Arbitration and Conciliation (Amendment) Bill, 2019. Arbitration and Conciliation (Amendment) Act, 2019 will further amend
Code on Wages Bill, 2019 received President’s assent — The Code on Wages, 2019 to be enacted
President gave its assent to the Code on Wages Bill, 2019 on 08-08-2019. The Code on Wages, 2019 It is an act
Motor Vehicles (Amendment) Bill, 2019 received President’s assent on 9th August, 2019
Parliament received President’s assent for the Motor Vehicles (Amendment) Act, 2019 on 09-08-2019. Motor Vehicles (Amendment) Bill, 2019 had been passed by
State Act prohibiting the use, sale and manufacture of plastic would prevail over Central Rules as the former involved President’s assent: M.P. High Court
Madhya Pradesh High Court: A 2-Judge Bench comprising of Hemant Gupta, CJ., and Vijay Kumar Shukla, J., addressed four writ petitions having