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Madras High Court Recognises Right of Sri Lankan Refugees to Seek Indian Citizenship - (20 Jun 2019)

CONSTITUTION

Madras High Court has noted that Centre has implied power to grant relaxation under Citizenship Act, 1955 to asylum seekers. The Court has while recognizing that asylum seekers are not always illegal migrants has recognized the right of asylum seekers to apply for Indian citizenship.

Tags : MADRAS HIGH COURT   INDIAN CITIZENSHIP  

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