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SC: Article 30 Not an Enabling Provision but an Obligation on State While Granting Minority Status - (24 Jan 2024)

CONSTITUTION

Supreme Court while hearing the issue of granting minority status to Aligarh Muslim University, has observed that Article 30 of the Constitution of India so far as the State is concerned is not an enabling provision but an obligation on the State.

Tags : SUPREME COURT   ARTICLE 30 OF CONSTITUTION   ENABLING PROVISION   MINORITY STATUS  

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