Section-wise Effective Date in Bare Acts Index (Table of Content - TOC)

Navigating regulations can be challenging, especially when effective dates are unclear!
Our latest feature in the Bare Acts highlights the exact effective date for each provision of the Act.

Lets see how can this be useful?

For instance, if a government passes a new employment law on 20-03-2024, mandating that employers must provide paid sick leave to all employees who work more than 30 hours per week. The law will be effective from 01-05-2024. However, in absence of clear mentioning of effective date, there could be confusion about whether the employers are required to comply with the provision immediately from 20.3.2024 or any other date.