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Report No. 145

Chapter 3

Objectives of Public Sector and the Statistical Picture

3.1. Difficulties experienced.-

It has been stated to us, that the wide scope for judicial review of acts and omissions of public sector undertakings, resulting from the interpretation placed on Article 12 of the Constitution, clogs the functioning of public sector undertakings, in matters of contract, service conditions and other matters.



Article 12 of the Constitution and Public Sector Undertakings Back




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