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Uttarakhand High Court: 'Damage to Public Property is Damage to Nation' - (27 Jul 2017)

Uttarakhand High Court has reiterated the contours within which a peaceful dharna may be permitted within a democracy and observed, “Nobody is expected to sabotage any public property. Damage to public property is damage to the nation.”

Tags : UTTARAKHAND HIGH COURT   DHARNA  

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