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Gauhati High Court Dismisses Citizenship Claim of Man Who Claimed to Have Entered India in 1965 - (14 Jun 2019)

CONSTITUTION

Gauhati High Court has upheld the findings of a Foreigner's Tribunal in Assam against a man who claimed to have entered India in 1965. It held that the Petitioner could not establish any error in the findings of the Tribunal, the writ petition was rejected.

Tags : GAUHATI HIGH COURT   CITIZENSHIP  

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