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Apex Court Grants 28 Days to Centre to Reply to Pleas Challenging Abrogation of Article 370 - (01 Oct 2019)

CONSTITUTION

Apex Court has granted four weeks time to the Centre to respond to petitions challenging abrogation of Article 370 of Constitution of India which gave autonomy and special status to Jammu and Kashmir. The five-judge Constitution Bench posted all matters relating to Article 370 for November 14. Further the Court noted that the deadline for implementing Jammu and Kashmir Reorganisation Act, 2019 ends on October 31.

Tags : APEX COURT   ARTICLE 370  

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