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Allahabad HC: Private Financial Institutions Performing Public Duties Not ‘State’ - (02 Dec 2020)

CONSTITUTION

Allahabad High Court has reiterated that private financial institutions, carrying business or commercial activity, may be performing public duties, but cannot be considered to be covered under the definition of "State" under Article 12 of the Constitution of India, 1949.

Tags : ALLAHABAD HIGH COURT   PRIVATE FINANCIAL INSTITUTIONS  

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