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SC Says, Our View Not Enough to Render Punjab Termination of Agreements Act, 2004 Invalid - (10 Mar 2016)

Supreme Court has clarified that its ruling on the Presidential Reference on validity of Punjab Termination of Agreements Act, 2004, would not render the Act unconstitutional or illegal.

Tags : SUPREME COURT   PUNJAB TERMINATION OF AGREEMENTS ACT   2004  

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