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SC: In Absence of any Specific Challenge, Statutory Provision Can't Be Declared Ultra Vires - (05 Sep 2023)

CIVIL

Supreme Court has held that it is a trite law that for striking down the provisions of law or for declaring any rules as ultra vires, specific pleading to challenge the rules and asking for such relief ought to be made.

Tags : SUPREME COURT   ULTRA VIRES   STATUTORY PROVISION  

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