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MP HC: Court Can’t Interfere With Findings of Expert Committee in Absence of Violation of Statutes - (15 Feb 2024)

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Madhya Pradesh High Court has observed that in the absence of any mala fides or violation of any statutory provisions, courts cannot interfere with the findings of an expert committee.

Tags : MADHYA PRADESH HIGH COURT   EXPERT COMMITTEE   VIOLATION OF STATUTES  

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