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SC: Court Cannot Compel the Legislature to Come Out with a Particular Legislation - (18 Jul 2023)

CIVIL

Supreme Court while declining to issue direction regarding the prohibition of cow slaughter has observed that the same is for the competent legislature to decide; even in writ jurisdiction, the Court cannot compel the legislature to come out with particular legislation.

Tags : SUPREME COURT   LEGISLATION   WRIT JURISDICTION   COW SLAUGHTER  

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