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Supreme Court: Valid Provision Not to be ‘Read Down’ Just Because it Imposes Harsher Consequences - (05 Feb 2024)

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Supreme Court has observed that if reading of a clause fulfills the object and purpose of the statute, then the rule of 'Reading Down' the clause would not apply just because the clause imposes harsher consequences.

Tags : SUPREME COURT   READING DOWN RULE   VALID PROVISION  

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