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Supreme Court Upholds EC Authority to Conduct SIR of Electoral Rolls For Free & Fair Elections - (27 May 2026)

ELECTION

Supreme Court upheld the legality of the Election Commission’s Special Intensive Revision (SIR) of electoral rolls, holding that it is a valid exercise of power under Article 324 of the Constitution read with the Representation of the People Act, 1950, promoting free and fair elections.

Tags : SPECIAL INTENSIVE REVISION; ELECTIONS; ELECTION COMMISSION  

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