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SC: Powers of Review Cannot be Exercised as Inherent Power or Appellate Power - (04 Nov 2020)

CIVIL

Supreme Court has observed that the powers of review under Section 114 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 cannot be exercised as an inherent power or an appellate power.

Tags : SUPREME COURT   POWERS OF REVIEW  

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