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Supreme Court Refers Pleas on Article 370 to 5-Judge Constitution Bench for October Hearing - (28 Aug 2019)

CONSTITUTION

Supreme Court has decided to examine the legal challenge against the Centre's decision to abrogate special status to Jammu and Kashmir, and referred the matter to a five-judge Constitution bench. The Apex Court issued notices to the Centre and Jammu and Kashmir administration on a batch of pleas challenging the presidential order by which Article 370 of Constitution, which granted the special status, was diluted.

Tags : SUPREME COURT   ARTICLE 370  

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