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Punjab & Haryana HC Orders Verification of Dera Properties - (28 Sep 2017)

P & H High Court while refusing to give any relief to several institutes run by Dera Sacha Sauda for operating their bank accounts, which have been frozen since the conviction of sect head, has directed court commissioner to verify the complete record and details about the Dera and submit a report.

Tags : PUNJAB & HARYANA HC   DERA SACHA SAUDA  

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