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SC Distinguishes between 'Legislative Decisions' and 'Proceedings in the Legislature' - (27 Feb 2025)

ADMINISTRATIVE

SC while distinguishing between 'Legislative decisions' and 'proceedings in the Legislature', has observed that 'proceedings in the Legislature' are immune from review based on allegation of procedural irregularities, whereas there is no absolute bar on judicial review of 'legislative decisions'.

Tags : SUPREME COURT   LEGISLATIVE DECISIONS   PROCEDURAL IRREGULARITIES  

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