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SC: Occasional Delays in Bill Assent Don’t Warrant Fixed Timelines for Governors and President - (03 Sep 2025)

CONSTITUTION

Supreme Court on the 6th day of the Presidential Reference hearing has stated that occasional delays in assenting bills don’t justify setting fixed timelines for Governors and the President. Aggrieved parties can seek court relief in specific cases, but no blanket deadlines should be imposed.

Tags : SUPREME COURT   GOVERNORS   PRESIDENT  

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