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SC: No Need to Refer Pleas Challenging Repeal of J&K Special Status to Larger Bench - (02 Mar 2020)

CONSTITUTION

Supreme Court has held that there was no need to refer to larger bench the Petitions challenging the Presidential Orders issued under Article 370 on August 5 and 6 to repeal the special status of Jammu and Kashmir.

Tags : SUPREME COURT   REPEAL OF J&K SPECIAL STATUS  

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