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Article 21 in The Constitution Of India 1949 [
Constitution
]
Citedby 6723 docs - [
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Additional District Magistrate, ... vs S. S. Shukla Etc. Etc on 28 April, 1976
Maneka Gandhi vs Union Of India on 25 January, 1978
Rabinder Nath Malik vs Regional Passport Officer, New ... on 23 December, 1966
Arun Gulab Gavli vs The State Of Maharashtra And Ors. on 29 September, 1999
Unni Krishnan, J.P. And Ors. Etc. ... vs State Of Andhra Pradesh And Ors. ... on 4 February, 1993
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Central Government Act
21. Protection of life and personal liberty No person shall be deprived of his life or personal liberty except according to procedure established by law