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Supreme Court Strikes Down Rules in Amended Finance Act 2017 on Tribunals - (13 Nov 2019)

CONSTITUTION

Supreme Court has struck down rules in the amended Finance Act, 2017 on Tribunals and has directed the Government to reformulate fresh norms with respect to the appointment of Tribunal members. The Court directed the Ministry of Law to conduct an impact study and submit report to the Apex Court. Further the Court directed that appointment in Tribunals should be in accordance with respective statutes.

Tags : SUPREME COURT   FINANCE ACT 2017  

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