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Supreme Court: Air Force Group Insurance Society qualifies as ‘State’ under Article 12 - (17 Mar 2026)

CONSTITUTION

Supreme Court recently ruled that the Air Force Group Insurance Society (AFGIS), which serves as a welfare and insurance body for Indian Air Force personnel, qualifies as ‘State’ under Article 12 of the Constitution, making it subject to constitutional obligations.

Tags : AIR FORCE GROUP INSURANCE SOCIETY   STATE   ARTICLE 12  

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