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Supreme Court: HC while Exercising Revisional Jurisdiction can Condone Delay - (07 Nov 2019)

LIMITATION

Supreme Court has held that the provisions of Section 5 of the Limitation Act, 1963 are applicable on High Court while exercising revisional power since there is no express exclusion of the Limitation Act by the provisions of Himachal Pradesh Value Added Tax Act, 2005.

Tags : SUPREME COURT   CONDONE DELAY  

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