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Gauhati HC: Proof Beyond All Reasonable Doubt Not Needed in Foreigners Tribunal - (02 Mar 2020)

CIVIL

Gauhati High Court has observed that proof beyond all reasonable doubt is not needed in Foreigners Tribunal for establishing citizenship, while allowing a Writ Petition filed by Idrish Ali to set aside an order passed by Foreigners Tribunal, Jorhat which declared him to be a foreigner.

Tags : GAUHATI HIGH COURT   PROOF BEYOND ALL REASONABLE DOUBT  

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