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SC Issues Notice on Plea Challenging MHA Notification Extending Compliance Date of FCRA Act - (03 Sep 2021)

CIVIL

Supreme Court has issued notice on a batch of petitions challenging the Ministry of Home Affairs (MHA), Government of India notification dated May 18, 2021 that extends the date for compliance of the specific provisions of the Foreign Contribution Regulation (Amendment) Act (FCRA), 2020.

Tags : SUPREME COURT   MHA NOTIFICATION EXTENDING COMPLIANCE DATE OF FCRA ACT  

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