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SC: Minority Status of AMU Not Lost Merely Because of its Incorporation by Statute - (08 Nov 2024)

CONSTITUTION

Supreme Court with 4:3 majority has overruled the judgement of S. Azeez Basha vs. Union of India (MANU/SC/0039/1967; 1967 INSC 238) and has held that the minority status of Aligarh Muslim University (AMU) will not be lost merely because a statute has been enacted to regulate/govern it.

Tags : SUPREME COURT   4:3 MAJORITY   ALIGARH MUSLIM UNIVERSITY  

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