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In a situation where rights available to persons with disabilities under the 2016 Act or the Rules 2017 or under any other measure involving the service-related issues are found to have been infringed or violated, the provisions of the 2016 Act will have to be given effect to.
JSA advised Signify Innovations India Limited (Signify India) in connection with the binding term sheet executed by Signify India with Dixon Technologies
Cyril Amarchand Mangaldas advised ITC on the proposed acquisition of the pulp and paper business undertaking of Aditya Birla Real Estate
