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SC Permits Urgent Hearing of Plea Against Compulsory Linkage of Aadhaar for Welfare Schemes - (12 May 2017)

Supreme Court has agreed to hear an urgent plea to stay notifications issued by various Ministries, making possession of Aadhaar number as a mandatory pre-condition for availing 17 social benefits schemes like Midday meal, Disability pension etc.

Tags : SUPREME COURT   AADHAAR  

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