SC: Can’t Direct Legislature to Enact Law for Enforcement of Fundamental Duties - (12 Sep 2024)
CIVIL
SC while hearing a plea seeking enforcement of the Fundamental Duties under the Constitution of India, has observed that duties are very important but legislature cannot be directed to enact a law for the same. It's something which citizens or people of the country have to be conscious about.
Tags : SUPREME COURT FUNDAMENTAL DUTIES CONSTITUTION OF INDIA
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