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SC Issues Notice on PIL Challenging 2004 NCMEI Act for Not Recognising Minorities at State-Level - (28 Aug 2020)

CIVIL

Supreme Court has issued notice to the Centre on a Public Interest Litigation challenging validity of provisions of National Commission for Minority Education Institution Act, 2004, for failing to recognise minorities at state level.

Tags : SUPREME COURT   NATIONAL COMMISSION FOR MINORITY EDUCATION INSTITUTION ACT   2004  

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