Report No. 64
6.36. Validity of section 20 upheld.-
The validity of section 20 was challenged in the past and in fact, the challenge was partly successful, before the Bombay High Court,1 as well as before the Allahabad2 High Court. But the Supreme Court has now upheld validity of the section.3
1. Begum v. State, AIR 1963 Born 17.
2. Shama Biu v. State, AIR 1959 All 17.
3. State of Uttar Pradesh v. Kaushaliya, AIR 1964 SC 416 (521, 522).
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