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SC Takes Exception at Arguments against Haryana's New Panchayat Election Law - (08 Oct 2015)

Supreme Court has taken exception to argument that those who have defaulted in paying electric bills should not be barred from contesting panchayat polls on the ground that MPs and MLAs were not restrained despite owing huge sums to various service providers.

Tags : SUPREME COURT  HARAYAN   PANCHAYAT POLL  

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