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[Cites 0, Cited by 143] [Article 32] [Constitution]

Constitution Subarticle

Article 32(2) in Constitution of India

(2)The Supreme Court shall have power to issue directions or orders or writs, including writs in the nature of habeas corpus, mandamus, prohibition, quo warrant and certiorari, whichever may be appropriate, for the enforcement of any of the rights conferred by this Part.