‘State Information Commissioner entitled to Chief Secretary-Level post-retirement benefits’; 10-year qualifying service not mandatory under S. 16(5) RTI Act: Gauhati HC Published on September 8, 2025September 8, 2025By Rohit Patel Leave a comment
Legislation Updates, Notifications Centre issues Digital Personal Data Protection (Removal of Difficulties) Order, 2026 to clarify consent and audit provisions
Legislation Updates, Notifications EPFO extends September 2026 ECR filing and PF contribution deadline to 31 October
SCC Times Newsflash, WATCH NOW Those who fight injustice will be remembered: Kapil Sibal | SideBar Tales
Law Firms News, News CAM acts as counsel for Adani Power Ltd. on 770 MW Chamkharchhu-I Hydroelectric JV with Druk Green Power Corporation Ltd. in Bhutan