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SC Refers Delhi Government's Challenge Against Centre's Ordinance on Services to Constitution Bench - (21 Jul 2023)

CONSTITUTION

Supreme Court while observing that the extent of the powers of Parliament under Article 239AA(7) were not considered in either of the earlier Constitution Benches in GNCTD v. Union of India cases, has referred challenge against Centre's Ordinance on services to a Constitution Bench.

Tags : SUPREME COURT   ORDINANCE   SERVICES   CONSTITUTION BENCH  

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