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Supreme Court Directs Medical College to Pay 1 Crore to Kerala CM’s Flood Relief Fund - (31 Aug 2018)

Supreme Court, while disposing an SLP filed by Kannur Medical College, directed the College to pay an amount of Rupees One Crore from the cost imposed by the Court to the Chief Minister’s Flood Relief Fund, Kerala.

Tags : SUPREME COURT   KERALA   FLOOD  

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