Pranab Mukherjee will address both Houses at the beginning of the budget session today. A look at the significance of the presidential address
When and why does the President address Parliament?
The President makes a special address to a joint sitting of both Houses, at the beginning...
In the clamour following the Delhi gangrape, it was clear that rape laws had to be revisited. The government appointed a three-member committee headed by Justice Verma to suggest changes to various laws on crimes against women. To put in effect some of the committee's recommendations, the govern...
The President issued the Criminal Law (Amendment) Ordinance on February 3, 2013. This ordinance amends the Indian Penal Code, Criminal Procedure Code and the Indian Evidence Act. In this article we explain what an ordinance is, how it is made and with what frequency it is used.
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