Report No. 58
Article 136
3.19. In conclusion, we must re-emphasise that, notwithstanding the limitations sought to be imposed by amending Article 134(1)(c), the jurisdiction of the Supreme Court under Article 136 remains totally unaffected.
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Report No. 58 Article 136 3.19. In conclusion, we must re-emphasise that, notwithstanding the limitations sought to be imposed by amending Article 134(1)(c), the jurisdiction of the Supreme Court under Article 136 remains totally unaffected. |
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