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SC: No Requirement of President’s Assent in Repealing Act Merely because Original Act got Assent - (10 Feb 2025)

CIVIL

Supreme Court has observed that a repeal statute does not recreate the legal framework anew but rather extinguishes the earlier Act's operative provisions, it is not subject to the same procedural requirements as an original enactment when it comes to the need for fresh assent.

Tags : SUPREME COURT   REPEALING ACT   PRESIDENT’S ASSENT  

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