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No Change in Stance on Article 35A, Only Elected Govt Can Take Stand: J&K Administration - (24 Feb 2019)

The J&K government's counsel had sought permission from the SC for circulating a letter among the contesting parties for adjourning the upcoming hearing on the pleas challenging the constitutional validity of Article 35A, which provides special rights and privileges to the natives of the state.

Tags : SC  

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