Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Lok Sabha Passes Demands for Grants and Appropriation Bill 2022 - (25 Mar 2022)

CIVIL

Lok Sabha has passed the Demands for Grants and Appropriation Bill 2022, authorising the government to withdraw Rs 122.43 lakh crore from the Consolidated Fund of India for its working as well as implementation of programmes and schemes for the fiscal beginning April 1.

Tags : LOK SABHA   DEMANDS FOR GRANTS AND APPROPRIATION BILL 2022  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved