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SC: App. Seeking Permission for Public Gatherings During Lok Sabha Elections to be Decided in 3 Days - (22 Apr 2024)

ELECTION

Supreme Court has directed competent authorities to decide any application filed for holding any assembly, meeting, demonstration, etc during Lok Sabha elections, within three days from the date of filing of such application.

Tags :   SUPREME COURT  LOK SABHA ELECTIONS  PUBLIC GATHERINGS

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