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Comply Our Directions on Mob Lynching Within A Week: SC Directs States and UTs - (25 Sep 2018)

Supreme Court has required all states and UTs to comply within one week with the preventive and remedial measures issued by it in its July 17 verdict to circumvent the alarming rise in the instances of mob violence and cow vigilantism.

Tags : SUPREME COURT   MOB LYNCHING  

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