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Calcutta High Court: Reserve Bank of India is 'State' Under Article 12 - (11 Mar 2021)

CONSTITUTION

Calcutta High Court has held that the Reserve Bank of India (RBI) is "State" under Article 12 of the Constitution of India, 1949. The Court has further stated that even private banks cannot seek refuge of being non-State actors, for the purpose of challenging maintainability of a writ petition against them, as their functions pertain to discharge of public duties.

Tags : CALCUTTA HIGH COURT   RESERVE BANK OF INDIA  

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