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SC Admits Plea Against Abolition of State-Funded Madrassas in Assam - (02 Nov 2022)

CIVIL

Supreme Court has admitted a special leave petition against a Gauhati High Court decision upholding a 2020 Assam Assembly law, according to which all state-run madrassas’ were to be converted into general educational institutions.

Tags : SUPREME COURT   MADRASSAS   EDUCATIONAL INSTITUTIONS  

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