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SC Partially Stays Disqualification of Kerala MLA K M Shaji - (28 Nov 2018)

Supreme Court has granted conditional stay of judgment of Kerala High Court which had invalidated the election of K M Shaji from Azhikode constituency and disqualified him for six years on the ground that he made communal remarks in the run-up to the assembly polls in the state in 2016.

Tags : SUPREME COURT   K M SHAJI  

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