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Meg. HC: HC/SC Can’t Interfere with Views of Specialized Body Unless Grossly Inappropriate - (10 Jul 2023)

CIVIL

Meghalaya High Court has held that body that deals with a particular type of matters is expected to have greater command over law applicable in the field and a Constitutional Court would not interfere with a view expressed on interpretation unless it appears to be grossly inappropriate.

Tags : MEGHALAYA HIGH COURT   SPECIALIZED BODY   CONSTITUTIONAL COURT  

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