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SC: Can’t Forego Fundamental Requirements of Election of Society in Absence of Specific Provisions - (22 Nov 2024)

ELECTION

SC has observed that absence of specific provisions regulating an election in the statute cannot be a reason for holding elections without the basic requirements for conducting an election to any society, which is supposed to be the democratic institution at grass root level.

Tags : SUPREME COURT   DEMOCRATIC INSTITUTION   ELECTIONS  

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