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State of Meghalaya seeks to assert its right to do business in lotteries under Article 298(b) and its executive power to do so would be subject to parliamentary legislation, viz., the Act of 1998, the grievances raised by it in that context would constitute disputes which fall squarely within the four corners of Article 131 of the Constitution. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH STATE OF MEGHALAYA — Appellant Vs. UNION OF INDIA & OTHERS — Respondent ( Before : Dinesh Maheshwari and Sanjay Kumar. JJ. ) Original Suit No. 1 of 2021 Decided on : 11-05-2023 Constitution of India, 1950 – Article 131 – Lotteries (Regulation) Act, 1998 – Sections 5, 6, […]
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