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SC: Protests Not to Block Public Spaces, Only in Designated Places - (07 Oct 2020)

CIVIL

Supreme Court has held that the Constitution of India, 1949 gives a right to dissent and protest but that such protests cannot occupy public spaces, in a set of Petitions relating to the Shaheen Bagh protests against the Citizenship Amendment Act, 2019.

Tags : SUPREME COURT   SHAHEEN BAGH PROTESTS  

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