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SC: Legislative Assembly to Confine Itself to Core Function of Legislation Not Acceptable - (09 Jul 2021)

CRIMINAL

Supreme Court has ruled that the submission that a Legislative Assembly must confine itself to the core function of legislation could not be accepted as it would lead to an unreasonable restriction on the role of the elected body, rejecting the plea filed by Facebook India Managing Director Ajit Mohan against the summons issued by the Peace and Harmony Committee of Delhi Assembly which sought for his appearance in an inquiry related to the Delhi Riots.

Tags : SUPREME COURT   LEGISLATIVE ASSEMBLY  

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