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Why haven't Polls been Held in 18 Constituencies: Madras High Court Asks CEC - (23 Jan 2019)

Madras High Court has issued a notice to Tamil Nadu's chief election commissioner and chief electoral officer asking why elections for 18 constituencies, whose representatives were disqualified by the state assembly speaker, had not been held.

Tags : MADRAS HIGH COURT   POLLS IN 18 CONSTITUENCIES  

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