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SC dismisses petitions challenging insertion of “socialist” and “secular” in the Preamble via 42nd Constitutional Amendment

SC dismisses petitions challenging insertion of “socialist” and “secular” in the Preamble via 42nd Constitutional Amendment

Published on November 26, 2024November 26, 2024By Santosh Singh

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Previous storySC dismisses petitions challenging insertion of “socialist” and “secular” in the Preamble via 42nd Constitutional Amendment

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