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Bombay High Court Asks Petitioner Challenging Citizenship Amendment Act to Approach Supreme Court - (23 Jan 2020)

CIVIL

Bombay High Court has refused to hear a Public Interest Litigation filed by Urmila Kowe challenging the constitutional validity of the Citizenship Amendment Act, 2019 and has asked the Petitioner to approach the Supreme Court on the matter.

Tags : BOMBAY HIGH COURT   CITIZENSHIP AMENDMENT ACT  

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