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SC: Proceedings Should be Initiated Within Reasonable Period When No Period is Specified in Statute - (25 Aug 2022)

CIVIL

Supreme Court while quashing notices issues in 2002 against banks to explain transactions of year 1992-1993, has held that the authorities are required to initiate proceeding within a reasonable period when no such period has been provided in the statute.

Tags : SUPREME COURT   REASONABLE PERIOD   STATUTE  

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