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Madras High Court: Section 6 of MGNREGA Not Unconstitutional - (05 Mar 2020)

CONSTITUTION

Madras High Court has held that Section 6 of the Mahatma Gandhi National Rural Employment Guarantee Act (MGNREGA), 2005 is not violative of Articles 14, 16 and 23 of the Constitution of India, 1949.

Tags : MADRAS HIGH COURT   CONSTITUTIONALITY OF MGNREGA  

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