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Supreme Court Takes Note of Alwar Mob Lynching Incident - (20 Aug 2018)

Supreme Court has taken note of the 20 July lynching incident in Rajasthan's Alwar district after it had issued a slew of directions on dealing with cow vigilantism and asked the state government to file its response detailing what action has been taken in the case.

Tags : SUPREME COURT   COW VIGILANTISM  

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