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SC: Government Order Modifying Previous Order Would be Applicable Prospectively - (03 Oct 2024)

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SC has observed that if a subsequent Govt. Order is a modification of the earlier Govt. Order, its application would be prospective as retrospective application thereof would result in withdrawal of vested rights which is impermissible in law and the same may also entail recoveries to be made.

Tags : SUPREME COURT   GOVERNMENT ORDER   VESTED RIGHTS  

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