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Bombay High Court: Peaceful Citizenship Amendment Act Opposers Not Traitors, Anti- Nationals - (17 Feb 2020)

CIVIL

Bombay High Court has said in an order challenging the denial of police permission to an agitation against the Citizenship Amendment Act, 2019 that the people wanting to agitate peacefully cannot be called traitors, anti-nationals only because they want to oppose one law.

Tags : BOMBAY HIGH COURT   CITIZENSHIP AMENDMENT ACT  

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