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SC: Right Claimed Under A. 29 for Preserving Language Can’t Result in an Absolute Right - (14 Oct 2024)

CONSTITUTION

SC while dismissing a petition seeking direction on Centre to run a Sindhi language TV channel, has observed that right claimed under A. 29 for preserving language of Sindhi population can’t result in an indefeasible right for commencement of a separate language channel for a specific language.

Tags : SUPREME COURT   SINDHI LANGUAGE   ARTICLE 29  

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