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Supreme Court: Constitutional Validity of Section 6A of Citizenship Act, 1955 Upheld - (17 Oct 2024)

CONSTITUTION

Supreme Court has upheld the constitutional validity of Section 6A of Citizenship Act, 1955 that grants citizenship to immigrants who entered India between 01.01.1966 to 25.03.1971. The judgement was passed with a 4:1 majority with Justice Pardiwala dissenting.

Tags : SUPREME COURT   CONSTITUTIONAL VALIDITY   CITIZENSHIP ACT   SECTION 6A  

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