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Parliament Session Alert Winter Session: December 1, 2025 – December 19, 2025 |
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Highlights
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Bills listed for introduction, consideration and passing
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Short Title |
Key Objectives |
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Finance |
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The Corporate Laws (Amendment) Bill, 2025
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To amend the Companies Act, 2013 and the Limited Liability Partnership Act, 2008 to facilitate ease of doing business and remove certain gaps as per the report of the Company Law Committee (2022) |
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The Securities Markets Code Bill (SMC), 2025 |
To consolidate provisions of the Securities and Exchanges Board of India Act, 1992, the Depositories Act, 1996, and the Securities Contracts (Regulation) Act, 1956 into a single code |
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The Insurance Laws (Amendment) Bill, 2025
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To deepen penetration, accelerate growth, and promote ease of doing business in the insurance sector |
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The Manipur Goods and Services Tax (Amendment) Bill, 2025 |
To align with the amendments to the Central GST Act introduced by the Finance (No.2) Act, 2024, replaces an Ordinance |
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Education |
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The Higher Education Commission of India Bill, 2025 |
To constitute the Higher Education Commission of India for coordinating and determining standards in higher education, research, and scientific and technical institutions |
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Energy |
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The Atomic Energy Bill, 2025 |
To regulate the use of atomic energy |
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Transport |
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The National Highways (Amendment) Bill, 2025 |
To amend the National Highways Act, 1956 to facilitate faster and transparent land acquisition for national highways |
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Home Affairs |
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The Constitution (131st Amendment) Bill, 2025 |
To include Chandigarh in Article 240 of the Constitution to ensure uniform treatment as other union territories without legislature |
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Law and Justice |
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The Repealing and Amending Bill, 2025 |
To repeal about 120 obsolete laws identified by the Legislative Department |
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The Arbitration and Conciliation (Amendment) Bill, 2025 |
To amend the Arbitration and Conciliation Act, 1996 |
Bills listed for consideration and passing
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Short Title |
Key Objectives |
Introduced on |
Status |
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Finance/ Commerce |
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Provides for cross-border insolvency and group insolvency. Removes the fast-track insolvency process for small companies and startups |
12 Aug 2025 Lok Sabha |
Referred to Select Committee of Lok Sabha |
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The Jan Vishwas (Amendment of Provisions) Bill, 2025
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Amends 17 Acts; removes imprisonment provisions for several minor offences and rationalises penalties for several violations |
18 Aug 2025 Lok Sabha
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Referred to Select Committee of Lok Sabha |
Sources: Lok Sabha and Rajya Sabha Bulletins dated November 8 and November 21, 2025; PRS.
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