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Supreme Court Modifies BCCI Order - (10 Aug 2018)

Supreme Court has modified its October 2016 order, on streamlining the Board of Control for Cricket in India and its direction on ‘one vote for one association’. The court restored the membership of six-state associations—Maharashtra, Mumbai, Vidarbha, Gujarat, Baroda and Saurashtra, Railways, Services and Combined Universities. In terms of the earlier 2016 order these associations had voting rights by rotation.

Tags : SUPREME COURT   BCCI  

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