Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 

समान न्याय और निःशुल्क विधिक सहायता, Constitution of India, Article 39A ( Article 39A Constitution of India: Equal justice and free legal aid )


 

राज्य यह सुनिश्चित करेगा कि विधिक तंत्र इस प्रकार काम करे कि समान अवसर के आधार पर न्याय सुलभ हो और वह, विशिष्टतया, यह सुनिश्चित करने के लिए कि आर्थिक या किसी अन्य निर्योषयता के कारण कोई नागरिक न्याय प्राप्त करने के अवसर से वंचित न रह जाए, उपयुक्त विधान या स्कीम द्वारा या किसी अन्य रीति से निःशुल्क विधिक सहायता की व्यवस्था करेगा।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter