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Citedby 27 docs - [View All]
Yatendra Singh Jafa vs Union Of India (Uoi) And Ors. on 29 July, 2003
Sardari Lal vs Union Of India And Ors. on 21 December, 1973
Chhatar Singh vs The Union Of India (Uoi) And Ors. on 5 September, 1966
Union Of India & Ors vs Yateendra Singh Jafa on 2 July, 2012
B. Murali Krishnan vs Union Of India (Uoi) And Ors. on 8 November, 2006

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[Article 311(2)] [Article 311] [Constitution]
Central Government Act
Article 311(2)(c) in The Constitution Of India 1949
(c) where the President or the Governor, as the case may be, is satisfied that in the interest of the security of the State, it is not expedient to hold such inquiry