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Kar. HC: Article 261 Provides Legitimacy and Conclusiveness to Judicial Records - (24 Nov 2023)

CONSTITUTION

Karnataka High Court has held that the ‘full faith and credit clause’ was introduced under Article 261(1) of the Constitution to provide legitimacy and conclusiveness inter alia to the records of judicial proceedings.

Tags : KARNATAKA HIGH COURT   JUDICIAL RECORDS   CONCLUSIVENESS   ARTICLE 261  

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