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SC Seeks Reply from Centre As To Why Must Convicts Not Be Debarred from Contesting Elections for Life - (24 Nov 2015)

Supreme Court has sought reply from Centre to explain why convicts must not be debarred from contesting in elections for life. The current law debars a person convicted for two or more years from contesting elections for a minimum of six and maximum of ten years only, depending on the offence.

Tags : SUPREME COURT  CENTRE  

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