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Supreme Court Says Gram Panchayat Certificates 'No Proof of Citizenship' - (23 Nov 2017)

Supreme Court has said that a certificate of residency issued by Gram Panchayat is not a document of citizenship and is “meaningless” unless supported by some other valid record to make a claim for inclusion in the National Register of Citizenship (NRC).

Tags : SUPREME COURT   CITIZENSHIP  

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