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SC Upholds Citizen's Right to Challenge Constitutional Amendment Affecting States' Power - (21 Jul 2021)

CONSTITUTION

Supreme Court has observed that when a citizen of India challenges a constitutional amendment as being procedurally infirm, it is the duty of the Court to examine such challenge on merits, answering the Centre's submission that there is no challenge against Constitution 97th Amendment by States.

Tags : SUPREME COURT   CITIZEN'S RIGHT TO CHALLENGE CONSTITUTIONAL AMENDMENT AFFECTING STATES' POWER  

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