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SC: Pendency of Petition Challenging Act Doesn’t Imply That There is Stay on the Act - (11 Jul 2023)

CIVIL

Supreme Court while hearing petition challenging the Places of Worship (Special Provisions) Act 1991 has observed that mere pendency of petition challenging the Act doesn't mean there is a stay on it.

Tags : SUPREME COURT   PENDENCY   PETITION   CHALLENGE  

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