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Ker. HC: If a Legislation Confers Benefit on Some Persons it Can be Applied Retrospectively - (23 Oct 2024)

CIVIL

Kerala HC has observed that if a legislation confers benefit on some persons but without inflicting a corresponding detriment on some other person, then the presumption would be that such a legislation, would be given a retrospective effect.

Tags : KERALA HIGH COURT   RETROSPECTIVE EFFECT   LEGISLATION  

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