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Supreme Court on Aadhar, PAN Row: We Cannot Preclude Parliament from Enacting Statutory Provisions - (28 Apr 2017)

Supreme Court has put a poser as to why there was no objection from lawmakers on Government's decision to make Aadhaar mandatory for making PAN cards, a move which was given effect by latest Budget from July 1.

Tags : SUPREME COURT   AADHAAR   PAN  

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