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SC: National Sports Code 2011 Can't be Read Like a Statute - (08 Aug 2022)

ELECTION

Supreme Court while passing direction to include the representation of 36 football players in Electoral College for ensuing executive committee election of All India Football Federation (AIFF), has held that National Sports Code cannot be read in the manner of a statute.

Tags : SUPREME COURT   SPORTS CODE   AIFF   ELECTION  

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