The Companies (Bangladesh) Act, 1994
(See section 404) (Published by Notification No. SRO 177-law dated 1-10-95. of Ministry of Commerce) Act No. 18 of 1994 An Act to consolidate and amend the law relating to companies and certain other associations. WHEREAS it is expedient to consolidate and amend the law relating to companies and certain other Associations; It is hereby enacted as follows: PART-I More...
Sale of Goods Act, 1930 (Bangladesh)
ACT NO. III OF 1930 An Act to define and amend the law relating to the sale of goods WHEREAS it is expedient to define and amend the law relating to the sale of goods; It is hereby enacted as follows:- CHAPTER More...
The Limitation Act, 1908 (Bangladesh)
(Act No. IX of 1908) [7th August, 1908]` An Act to consolidate and amend the law for the limitation of Suits and for other purposes. Whereas it is expedient to consolidate and amend the law relating to the limitation More...
Guide to Invstment in Bangladesh Foreign Private Investment (Promotion and Protection) Act, 1980
ACT, NO. XI OF 1980 An Act to provide for the promotion and protection of foreign private investment in Bangladesh. WHEREAS it is expedient to provide for the promotion and protection of foreign private investment More...
Arbitration Law in Bangladesh
Arbitration Agreement In Bangladesh, the present law of arbitration is contained mainly in the Arbitration Act, 1940, there being separate Acts dealing with the enforcement of foreign awards. There are also stray More...
