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Madras HC Issues Notice on Plea Challenging Amendment Transferring 'Education' from State List - (15 Sep 2021)

CONSTITUTION

Madras High Court has issued notice to the Central government on a petition that challenged Section 57 of the Constitution (42nd Constitutional amendment) vide which the subject 'Education' was transferred from the State list to the Concurrent list.

Tags : MADRAS HIGH COURT   AMENDMENT TRANSFERRING 'EDUCATION' FROM STATE LIST  

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