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SC: Cannot Restrict Convicted Persons From Forming Political Parties Solely Due To Disqualification - (12 Aug 2025)

ELECTION

The Supreme Court, while hearing a PIL on banning convicted persons from forming political parties, has observed that losing statutory rights like voting doesn’t automatically end constitutional rights under Article 19 of the Constitution.

Tags : SUPREME COURT   POLITICAL PARTIES   CONVICTED PERSONS   REPRESENTATION OF PEOPLE ACT   SECTION 29A   SURYA KANT   JOYMALYA BAGCHI  

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