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J&K High Court: Art 370 Cannot be Repealed or Amended - (12 Oct 2015)

J&K High Court on plea challenging Article 370 and Article 35A of the Constitution, has ruled that Article 370 is a “permanent” provision of Constitution and it cannot be “abrogated, repealed or even amended” and described Article 35A as one “giving protection to existing laws”.

Tags : J&K HIGH COURT   ARTICLE 370  

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