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Del. HC: No Retrospective Effect of Section 23 of Senior Citizens Act, 2007 - (15 May 2023)

PROPERTY

Delhi High Court while observing that unless terms of statute expressly provide, retrospective operation should not be given to a statute, has dismissed plea seeking retrospective effect of section 23 of Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

Tags : DELHI HIGH COURT   RETROSPECTIVE EFFECT   SENIOR CITIZENS ACT  

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