The Insolvency and Bankruptcy Board of India (IBBI) yesterday has effected amendments to the IBBI (Insolvency Resolution Process for Corporate Persons) Resolution Process, 2016 to impose a greater responsibility on the Resolution Professionals and the Committee of Creditors in discharging their duties.
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Chapter 1 Short title and commencement. Preliminary This Act may be called the Criminal Law (Amendment) Act, 2013. It shall […]
What is Juvenile Justice Act all about? The involvement of a ‘minor’ in the horrific Delhi gang rape has triggered a debate on the Juvenile Justice Act.
Legal News July 05, 2013 Updates. Bombay HC observes Indians sing national anthem correctly. Control sale of adulterated milk, Apex Court asks state govts
How to Apply Online for Permanent Account Number? How to Apply Online for Permanent Account Number? An applicant must fill Form 49A online before submitting the online form. Do not make any errors
Chapter I Preliminary Short title This Act may be called the Negotiable Instruments Act, 1881. Local extent, saving of usage […]
‘*’ Marked info is mandatory Welcome to the vakilno1.com ‘Get an Opinion‘ page. You can ask your question here .Select […]
Q1. I met with an accident while driving a car and seriously injured another person. Is it by itself an […]
Section 1. Short title ACT NO. 39 OF 2000 [5th September, 2000.] An Act further to amend the State Financial […]
Preamble (23 of 1968) An act to make provisions for institution of a Provident Fund for the general public Section […]