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Supreme Court Strikes Down Electoral Bond Scheme as Unconstitutional - (15 Feb 2024)

ELECTION

Supreme Court has struck down the Electoral Bond Scheme stating it to be violative of Article 19(1)(a) of Constitution of India and the Right to Information of citizens. The Court held that Right to Privacy of political affiliation does not extend to contributions made to influence public policy.

Tags : SUPREME COURT   ELECTORAL BOND SCHEME   RIGHT TO INFORMATION   RIGHT TO PRIVACY  

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