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Del. HC: National Commission For Scheduled Castes Cannot Initiate Enquiry On Specious Complaint - (17 Oct 2022)

CIVIL

Delhi High Court has observed that National Commission For Scheduled Castes (SC) cannot initiate an enquiry under Article 338 of the Constitution of India based on a specious complaint and unsubstantiated allegations.

Tags : DELHI HIGH COURT   NATIONAL COMMISSION FOR SCHEDULED CASTES   COMPLAINT   ARTICLE 338  

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