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Supreme Court Directs Himachal Chief Minister Virbhadra Singh To Respond in Assets Case - (27 Oct 2015)

Supreme Court has sought response from Himachal Pradesh Chief Minister Virbhadra Singh on two petitions filed by CBI against the High Court order granting protection from arrest and other relief to him and his wife in a disproportionate assets case.

Tags : SUPREME COURT   HIMACHAL PRADESH CHIEF MINISTER VIRBHADRA SINGH  

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