Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

No permission to foreign law firms to open Liaison Office- (Reserve Bank of India) (29 Oct 2015)

MANU/APDR/0083/2015

Banking

The Reserve Bank of India has notified, in compliance with Supreme Court of India directions that foreign law firms are not allowed to open Liaison Offices in India. However, firms that been permitted to open and operate such offices can continue to do so till permission is in force.

Relevant : Bar Council of India v. A.K. Balaji and Ors. MANU/SC/0548/2012

Tags : FOREIGN LAW FIRM   LIAISON   OFFICE   RBI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved