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CLAT UG - Constitutional Law (Legal Reasoning)

The Constitution of India, 1950

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Letters Patent Appeal, Civil Writ Jurisdiction, BPSC, Assistant Professor, Scheduled...

The Bihar Public Service Commission & Ors....

Patna High Court 30-Oct-2026

Description

Legal Section

[39A. Equal justice and free legal aid.—The State shall secure that the operation of the legal system promotes justice, on a basis of equal opportunity, and shall, in particular, provide free legal aid, by suitable legislation or schemes or in any other way, to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities.]

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