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Calcutta HC Upholds Single-Bench Order, Nullify West Bengal Madrasa Service Commission Act, 2008 - (10 Dec 2015)

Calcutta High Court has upheld a single bench order that nullified the West Bengal Madrasa Service Commission Act, 2008 and rejected appeal by West Bengal government and held that the Act was unconstitutional.

Tags : CALCUTTA HIGH COURT   WEST BENGAL MADRASA SERVICE COMMISSION ACT   2008  

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