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SC: Mere Membership of Unlawful Assembly is an Offence Under UAPA  ||  SC: To Determine Correctness of Caste Claim, Affinity Test is Not Essential  ||  SC to Prisoners Released on Covid-19 Parole: Surrender Within 15 Days  ||  Del HC: Party Can’t Restrict Limitation Period Contrary to Limitation Act, for Invoking Arbitration  ||  HP HC: Water is State Property; Not Private Entitlement of People Who Use it  ||  HP HC: Under National Highway Act, Arbitrator Has to Give Award Within 1 Year  ||  Delhi HC: A Judge is a Judge Who is Always Open to be Judged  ||  SC: Unless Contract Allows, Subletting is Impermissible Under Bombay Rent Control Act  ||  SC: No Modifications are Permissible Once Resolution Plan is Approved  ||  SC to Centre: Play Proactive Role to Resolve Sutlej-Yamuna Canal Dispute Between Punjab & Haryana    

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