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When can Governor & President’s exercise of powers under Arts. 200 and 201 respectively, come under Judicial Review? SC elucidates

When can Governor & President’s exercise of powers under Arts. 200 and 201 respectively, come under Judicial Review? SC elucidates

Published on April 14, 2025April 14, 2025By Santosh Singh

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Previous storyWhen can Governor & President’s exercise of powers under Arts. 200 and 201 respectively, come under Judicial Review? SC elucidates

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