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Rajasthan HC Dismisses PIL Seeking Direction to Conduct Census to Centre in Specific Time Frame - (20 Apr 2022)

CIVIL

Rajasthan High Court has dismissed a public interest litigation seeking a direction to Union government to conduct the Census in scheduled timeline, sans any further delay and also to declare the Section 3 of the Census Act, 1948 as ultra vires.

Tags : RAJASTHAN HIGH COURT   A PUBLIC INTEREST LITIGATION   UNION GOVERNMENT   SECTION 3 OF THE CENSUS ACT   1948   ULTRA VIRES  

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