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Delhi HC: Minutes of Inter-Ministerial Meetings Cannot Supersede a Legislation - (01 Dec 2016)

Delhi High Court, while quashing Minutes of a March 2010 Meeting of erstwhile UPA government regarding citizenship to children born to Tibetan refugees in India, has observed that, rights conferred under an Act cannot be taken away by a mere inter-ministerial decision.

Tags : DELHI HIGH COURT   TIBETAN REFUGEES   CITIZENSHIP   INTER-MINISTERIAL DECISION  

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