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State of Kerala’s Suit Challenging Limits on State’s Borrowing Capacity Referred to Consti. Bench - (01 Apr 2024)

CONSTITUTION

Supreme Court while refusing to pass orders of interim relief in favor of the State of Kerala, has referred the suit challenging the limits on the State’s borrowing capacity to a five-judge Constitution Bench.

Tags : SUPREME COURT   BORROWING CAPACITY   STATE OF KERALA   CONSTITUTION BENCH  

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