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Supreme Court: NGOs Cannot be Denied Foreign Funds - (09 Mar 2020)

CIVIL

Supreme Court has observed while ruling that the bar under the Foreign Currency Regulation Act, 2010 applied only to political parties that the Government cannot prevent Non-Governmental Organiations/NGOs and other social outfits from getting foreign funds just because they used political means to mobilise and awaken people.

Tags : SUPREME COURT   FOREIGN FUNDS  

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