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SC: State Reorganization Can’t Take Away Right of Citizens to Reside & Settle in Any Part of Country - (15 Sep 2022)

CIVIL

Supreme Court while observing that there is only one domicile i.e. domicile of the country and there is no separate domicile for a State, has held that state reorganization laws cannot take away from citizens, the right to reside and settle in any part of the country.

Tags : SUPREME COURT   STATE REORGANIZATION   DOMICILE  

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