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Supreme Court Says No to ‘Delegation of Judicial Functions’ - (03 Mar 2017)

Supreme Court, while holding that Section 33(2) of Stamp Act does not empower Judge of High Court to direct officer of High Court to enquire and to find out nature and character of document, has ruled that a ‘judicial functioning has to be done in a judicial manner’.

Tags : SUPREME COURT   JUDICIAL FUNCTIONS  

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