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HP High Court Nullifies Law Permitting State to Appoint MLAs as Parliamentary Secretaries - (14 Nov 2024)

CONSTITUTION

Himachal Pradesh High Court has nullified the Himachal Pradesh Parliamentary Secretaries (Appointment, Salaries, Allowances, Powers, Privileges and Amenities) Act, 2006 that permitted the State to appoint Members of the State Legislative Assembly (MLAs) as parliamentary secretaries.

Tags : HP HIGH COURT   MLAS   PARLIAMENTARY SECRETARIES  

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