MCA revises Forms 3 & 4 vide LLP (Second Amendment) Rules, 2023
On 1-9-2023, the Ministry of Corporate Affairs notified the Limited Liability Partnership (Second Amendment) Rules, 2023 to amend the Limited Liability Partnership
Second Amendment
“Courts must be permitted to consider the State’s interest in preventing gun violence” Read SCOTUS Dissent on New York Gun Law being declared unconstitutional for violating 2nd Amendment
“Question of firearm regulation presents a complex problem—one that should be solved by legislatures rather than courts”.
SCOTUS| New York’s “proper cause” requisite to possess concealed firearms, declared unconstitutional for preventing law-abiding citizens from exercising their Second Amendment right
Supreme Court of The United States: In a crucial decision, the SCOTUS while deliberating upon New York’s “proper cause” requirement to possess
Second Amendment to Insolvency and Bankruptcy Code, 2016 — Addressing the Conundrum Around CCI Clearance
Anshuman Sakle, Partner, Dhruv Rajain, Senior Associate and Ruchi Verma, Associate, Cyril Amarchand Mangaldas
Cite as: (2019) PL (Comp. L) May 82
Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Second Amendment) Regulations, 2019
No. SEBI/LAD-NRO/GN/2019/08.— In exercise of the powers conferred under Section 30 of the Securities and Exchange Board of India Act, 1992 (15