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Gauhati HC: PIL Challenges Assam Government’s Push Back Policy - (01 Jul 2025)

CONSTITUTION

A Public Interest Litigation has been filed in the Gauhati High Court in which it has been sought that the “push-back” policy adopted by Assam Government with respect to alleged illegal immigrants be declared unconstitutional.

Tags : GAUHATI HIGH COURT   PUBLIC INTEREST LITIGATION   ASSAM GOVERNMENT  

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