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National Law School of India Review [Vol. 31(2), 2019] — Published

Contents

157 Contestations over Indian citizenship: An Analysis of the Citizenship (Amendment) Bill, 2016

—Leah Verghese & Harish Narasappa

177 Hope for the Homeless: The Case of Rohingyas

—Ashwini Kumar

185 Broken Path to Freedom: Deciphering Lives of Foreign Nationals in Indian Prisons

—Madhurima Dhanuka & Palak Chaudhari

203 “More Executive-minded Than the Executive”: The Supreme Court’s Role in the Implementation of the NRC

—Alok Prasanna Kumar

211 Transcript of the XII Annual National Law School of India Review Symposium on “Sovereignty-Rights Dichotomy: Exploring Issues of Migration, Refugee and Citizenship

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