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Report No. 60

12.40. Meaning of "conclusive proof".-

Also, the words "conclusive proof" do not exclude the power of judicial review by the High Court. In fact, the view taken appears to be1 that even apart from the power of the High Court, the order can be challenged for want of notice.

1. Automobile Transport Rajasthan Ltd. v. State of Rajasthan, AIR 1962 Raj 24.







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