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CLAT UG - Constitutional Law (Legal Reasoning)

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The Constitution of India, 1950

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Satar Habib Hamdanl Etc. Vs. K.S. Dilipsinhji...

Supreme Court Of India 01-Jan-1970

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Legal Section

27. Freedom as to payment of taxes for promotion of any particular religion.—No person shall be compelled to pay any taxes, the proceeds of which are specifically appropriated in payment of expenses for the promotion or maintenance of any particular religion or religious denomination.

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