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Burning an Effigy Prima Facie Does Not Amount to Organising a Mock Funeral: Allahabad HC - (22 Aug 2018)

Allahabad High Court has opined that burning effigy of a living person prima facie does not amount to organising a mock funeral, which is an offence under Section 6 of the United Provinces Special Powers Act, 1932.

Tags : ALLAHABAD HIGH COURT   FUNERAL  

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