SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest  ||  SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits  ||  SC: Rajpal Yadav gets Relief from Surrender in Cheque Bounce Case Subject to Rs. 5 Crore Deposit  ||  Gauhati High Court: Local NGOs Cannot Lock Homes Over Alleged Liquor Law Violations  ||  Madras High Court: Environmental, PCB Clearances Not Needed for Medical Essentiality Certificate  ||  Tripura HC: Police Report Not Contemplated By Rules Alone Cannot Be Basis to Deny Premature Release  ||  P&H HC: Senior Citizens Act cannot Remove Estranged Daughter-In-Law from Shared Home  ||  P&H HC: Foreign Licence Alone Does Not Authorize Driving in India  ||  Allahabad HC: Parental Concern Cannot Override Adult’s Choice of Life Partner  ||  Calcutta HC: Defamation Injunction Requires Truth Defence to Be Clearly Unsustainable    

Amendment in AFSPA- (Press Information Bureau) (20 Mar 2018)

MANU/PIBU/0557/2018

Civil

There is no proposal to amend the Armed Forces (Jammu and Kashmir) Special Powers Act, 1990. There is no proposal under consideration of Government of India to withdraw the Armed Forces (Jammu and Kashmir) Special Powers Act, 1990 from Jammu and Kashmir. However, a proposal is under consideration to make Armed Forces (Special Powers) Act, 1958 more operationally effective and humane.

Tags : AFSPA   AMENDMENT   PROPOSAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved