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Constitutional scheme doesn’t grant any ‘pocket/absolute veto’ to the President & Governor in discharge of functions under Arts 200/201: SC

Constitutional scheme doesn’t grant any ‘pocket/absolute veto’ to the President & Governor in discharge of functions under Arts 200/201: SC

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

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Previous storyConstitutional scheme doesn’t grant any ‘pocket/absolute veto’ to the President & Governor in discharge of functions under Arts 200/201: SC

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