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Supreme Court: ECI Can Examine Citizenship For Electoral Rolls, But its Ruling is Not Final - (28 May 2026)

ELECTION

Supreme Court held that the Election Commission can conduct a limited inquiry into a person’s citizenship to decide eligibility for inclusion in electoral rolls, but clarified that such findings are not final or conclusive determinations of citizenship status.

Tags : CITIZENSHIP; ELECTORAL ROLLS; ELECTION COMMISSION  

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