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J&K&L HC: Retrospective Operation of Government’s Executive Order Cannot Be Permitted - (02 Dec 2022)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that retrospective operation of a Government Order cannot be permitted particularly where it is merely an executive order, and not legislation.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   RETROSPECTIVE   EXECUTIVE ORDER  

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