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SC Astounded by Plea to Declare Fundamental Rights as Unconstitutional - (11 Oct 2022)

CIVIL

Supreme Court while rejecting a petition seeking a declaration that the Fundamental Rights enshrined in Part III of the Constitution were ultra vires the Constitution, noted the irony in invoking Article 32 which is also a Fundamental Right, to pray for the deletion of Fundamental Rights.

Tags : SUPREME COURT   FUNDAMENTAL RIGHTS   UNCONSTITUTIONAL  

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