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Allahabad HC: Any Rule Under Article 309 Can Only be Replaced by Act of Appropriate Legislation - (17 Jan 2022)

CIVIL

Allahabad High Court has observed that any rule framed under Article 309 of the Constitution of India can only be replaced by an Act of an appropriate legislature and the same cannot be replaced by an executive order issued under Article 162 of the Constitution of India.

Tags : ALLAHABAD HIGH COURT   REPLACEMENT OF RULE UNDER ARTICLE 309  

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