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Supreme Court Denies BCCI’s Claim to Act as an Association - (26 Apr 2016)

SC has denied Board of Control for Cricket in India's (BCCI) claim to act as an association, saying the board cannot be a monopoly which holds full sway over the game of cricket and at the same time claim the right to be a free private association under Article 19 (1) of the Constitution.

Tags : SC   BCCI  

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