Supreme Court Says It Cannot Pass a Blanket Order on Invoking National Security Act - (27 Jan 2020)
CIVIL
Supreme Court has said that it could not pass a blanket order on a plea which sought to restrain the Government from invoking the National Security Act, 1980 when there was no law and order problem. The Court refused to entertain the Public Interest litigation against the imposition of the Act in Delhi.
Tags : SUPREME COURT NATIONAL SECURITY ACT
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