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Del. HC: For Purposes of Article 19(6) of COI National Council for Teacher Education is ‘State’ - (23 Apr 2024)

CONSTITUTION

Delhi High Court has held that for the purposes of Article 19(6) of the Constitution of India, National Council for Teacher Education shall come under the category of State and its executive decisions would also constitute law.

Tags : DELHI HIGH COURT   ARTICLE 19(6) OF COI   EXECUTIVE DECISIONS   NATIONAL COUNCIL FOR TEACHER EDUCATION  

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