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Supreme Court Rejects Aadhaar Review Plea in 4:1 Verdict - (21 Jan 2021)

CIVIL

Supreme Court has dismissed a petition seeking re-examination of its 2018 verdict by which the Aadhaar Act, 2016 was declared valid and constitutional in a 4:1 verdict with Justice DY Chandrachud in dissent stating that the review petition should be kept pending until the issue of the validity of certification of Aadhaar Bill as a Money Bill had been settled by a larger Constitution bench.

Tags : SUPREME COURT   VALIDITY OF AADHAR ACT   2016  

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