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SC: 2014 Judgment Declaring Section 6A of DSPE Act as Unconstitutional has Retrospective Effect - (11 Sep 2023)

CRIMINAL

Supreme Court has held that declaration made in Subramanian Swamy v. Union of India (MANU/SC/0417/2014), as to the unconstitutionality of Section 6A of DSPE Act will have a retrospective effect. This section is held to be not in force from the date of its insertion, i.e., 11.09.2003.

Tags : SUPREME COURT   SECTION 6A   DSPE ACT   UNCONSTITUTIONAL   RETROSPECTIVE EFFECT  

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