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MP HC: Executive Can’t Proscribe Voluntary Membership of Organisations - (26 Jul 2024)

CIVIL

MP HC has observed that voluntary membership of a national & internationally famed organisation like RSS, for activities like religious, social, philanthropic, educational cannot be proscribed through executive instructions. They ought to have been done through duly enacted law if necessity arises.

Tags : MP HIGH COURT   FAMED ORGANISATION   EXECUTIVE INSTRUCTIONS  

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