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SC: Article 32 is an Important & Integral Part of Basic Structure of Constitution - (04 Dec 2020)

CONSTITUTION

Supreme Court has reiterated that Article 32 is an important and integral part of the basic structure of the Constitution of India, 1949. Article 32 is meant to ensure observance of rule of law and provides for the enforcement of the fundamental rights, which is most potent weapon.

Tags : SUPREME COURT   ARTICLE 32 OF CONSTITUTION OF INDIA  

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