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SC to Solicitor General: Provide Data on No. of People Benefitted from S.6A of Citizenship Act - (06 Dec 2023)

CONSTITUTION

Supreme Court while hearing pleas challenging the constitutional validity of Section 6A of the Citizenship Act, 1955, has asked Solicitor General of India Tushar Mehta to submit official data on how many people benefitted from Section 6A of the Act.

Tags : SUPREME COURT   CITIZENSHIP ACT   SECTION 6A   CONSTITUTIONAL VALIDITY  

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