The draft Direct Taxes Code Bill seeks to consolidate and amend the law relating to all direct taxes and will replace the Income Tax Act, 1961. The draft Bill, along with a discussion paper, was released for public comments in August 2009.[1] Following inputs received, the government proposed ...
The simple answer is yes. Under the Copyright Act, 1957, the government, and the government alone, can print its laws and issue copies of them. If, for instance, a person, takes a copy of an Act, and puts it up on their website for others to download, it's technically a violation of copyri...
Parliament has announced the ministries whose Demands for Grants will be discussed in detail in the Lok Sabha (after April 12 when Parliament reconvenes). They are:
Defence
Rural Development
Tribal Affairs
Water Resources
External Affairs
Road Transport and Highways
Togeth...
Because of the interest in the Women’s Reservation Bill and the Civil Liability for Nuclear Damage Bill, we’ve received a number of queries about the process by which a bill becomes an Act. We have a more comprehensive primer on the subject, but here’s the process in brief: •T...
Parliament is set to go into recess this week and will convene again on April 12th. Before going into recess, both houses will have completed general discussions on the budget. Once the recess begins, it’s time to go beyond the big budget numbers and into greater detail. The ...
Unlike the Parliamentary system, the concept of 'question hour' or 'question time' doesn't really exist in the American legislature. Here's an interesting report done by the Congressional Research Service on the possibility of a question time in the US. From our po...
