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SC Issues Notice on Subramanian Swamy's Plea Challenging Provisions of Places of Worship Act - (26 Mar 2021)

CIVIL

Supreme Court has issued notice on a Public Interest Litigation filed by BJP leader Subramanian Swamy challenging the Constitutional validity of the Places of Worship (Special Provisions) Act 1991.

Tags : SUPREME COURT   PLACES OF WORSHIP (SPECIAL PROVISIONS) ACT 1991  

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