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Supreme Court: Cannot Describe Criticizing Abrogation of Article 370 of Constitution, as an Offence - (11 Mar 2024)

CRIMINAL

Supreme Court has held that every citizen of India has a right to be critical of the action of abrogation of Article 370 of the Constitution of India and every criticism or protest of the actions of the State cannot be held as an offence.

Tags : SUPREME COURT   ARTICLE 370 OF CONSTITUTION   ABROGATION  

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