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Bom. HC: In a Society Governed by Rule of Law, Supremacy of Statute Over Contract is Non-Negotiable - (13 May 2025)

TRUSTS AND SOCIETIES

Bombay High Court has observed that in a society governed by rule of law, the supremacy of statute over contract is non-negotiable. If cooperative societies, having fulfilled the statutory requirements, resolve to federate, the Registrar cannot act contrary to law.

Tags : BOMBAY HIGH COURT   RULE OF LAW   SUPREMACY OF STATUTE  

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