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Supreme Court Upholds Constitutional Validity of UP Madarsa Education Act, 2004 - (05 Nov 2024)

CONSTITUTION

SC while setting aside Allahabad High Court’s judgement that struck down the UP Board of Madarsa Education Act, 2004, has upheld the constitutional validity of the Act except for provisions related to higher education degrees for being in conflict with University Grants Commission Act, 1956.

Tags : SUPREME COURT   MADARSA EDUCATION ACT   CONSTITUTIONAL VALIDITY  

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