

What is Risk Assessment in Law?
Risk assessment is a fundamental process in legal pra...
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In the modern legal landscape, due diligence and risk assessment are foundational to...

The value of workers to streamline factories’ operations is irreplaceable. Their hardwork a...
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: Why Legal Risk Assessment is No Longer Optional
In today’s regulatory environment, Chartered Accountants (CAs) and Company Secretaries (CSs)...
Every young law aspirant who has attended law school is ushered into the fraternity with the opening lines in...
Legal Technology is referred to the implementation of latest technology such...
Derived from a Latin word ‘Gratuitas’, the term Gratuity means a ‘Gift.’ In the industrial sector, gratuity...
What is the Motor Vehicle Act 1988?
Passed in 1988, the Motor...
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