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SC: New Legislation Passed w/o Curing Defects of Ultra Vires Legislation Would also be Ultra Vires - (08 Sep 2023)

CIVIL

Supreme Court has held that where a legislature merely seeks to validate acts carried out under previous legislation which has been struck down by a Court, by a subsequent legislation without curing the defects in such legislation, the subsequent legislation would also be ultra-vires.

Tags : SUPREME COURT   LEGISLATION   DEFECTS   ULTRA VIRES  

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