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Supreme Court Directs Centre, UIDAI to Respond to PIL Challenging Validity of 2019 Aadhaar Ordinance - (06 Jul 2019)

The petitioners — retired Army officer SG Vombatkere and human rights activist Bezwada Wilson — have alleged in their plea that the ordinance and the regulations violate the fundamental rights of the citizens guaranteed under the Constitution.

Tags : COURT   SUPREME COURT  

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