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Clearing the deck: Govt removing legislative barriers to privatisation

M R Madhavan & Prachee Mishra, Business Standard, October 20, 2019
The core group of secretaries on disinvestment has recently approved the disinvestment of five public sector undertakings (PSUs). This includes the entire shareholding of the government in four PSUs: Bharat Petroleum Corporation (BPCL), Shipping Corporation of India (SCI), North Eastern Electric Pow...
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Why State Assemblies Need More, Not Less, Media Coverage

Chakshu Roy, Newsclick, October 19, 2019
The three-day session of the Karnataka Legislative Assembly ended last week. When an Assembly is meeting, it is usually its proceedings which are in focus. That was not the case this time. Overshadowing the proceedings was a decision by the Speaker of the Karnataka Vidhan Sabha, Vishweshwa...
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Why Anti-Defection Law Must Not Be Saved

Chakshu Roy, Newsclick, October 1, 2019
There is a continuous churning in the rank and file of political parties. Very often political leaders and workers switch allegiances before elections take place. The broad reasoning associated with such switching is two-fold. One, improved chances of winning the election from a different party and ...
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