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Guj. HC: Citizenship Exclusive Domain of Centre, Civil Court Can’t Decide on Matter of Renunciation - (05 Aug 2022)

CIVIL

Gujarat High Court has held that civil courts have no jurisdiction to entertain and decide the question about citizenship of a person and that the said question falls within the exclusive domain of the Central government.

Tags : GUJARAT HIGH COURT   CITIZENSHIP   JURISDICTION   CIVIL COURT  

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