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Supreme Court Strikes Down Khalsa University (Repeal) Act, 2017 - (04 Oct 2024)

EDUCATION

SC has struck down Khalsa University (Repeal) Act, 2017 and observed that it is a settled position of law that though a legislation affecting a single entity, undertaking or person would be permissible in law, it must be on basis of reasonable classification having nexus with object to be achieved.

Tags : SUPREME COURT   REASONABLE CLASSIFICATION   KHALSA UNIVERSITY  

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