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Denial of Benefits Not Enough to Set Aside Aadhaar Law as 'Unconstitutional', Says Supreme Court - (08 Feb 2018)

The court made the observation while declining to pass any interim order on a plea of the West Bengal government that the citizens should not be excluded and denied social benefits for want of Aadhaar or due to its non-authentication.

Tags : COURT   SUPREME COURT  

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