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Supreme Court Sets Aside J&K HC Order, Rules J&K Has No Vestige of Sovereignty Outside Constitution - (19 Dec 2016)

Supreme Court, while setting aside Jammu & Kashmir High Court's view with respect to Parliament’s legislative power, has said that J&K has no vestige of sovereignty outside Constitution of India.

Tags : SUPREME COURT   JAMMU & KASHMIR HIGH COURT   SOVEREIGNTY  

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