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SC: Action of Public Officer in Excess of Authority Would Attract Protection if Reasonable Nexus Show - (08 Apr 2025)

CRIMINAL

SC has observed that any action undertaken by a public officer, even if in excess of authority vested in them would nonetheless attract statutory protection, provided there exists a reasonable nexus between the act complained of and the officer's official functions.

Tags : SUPREME COURT   PUBLIC OFFICER   STATUTORY PROTECTION  

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