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CIVIL - New Order Not Needed to Save Kashmiris: SC - (28 Feb 2019)

CIVIL

Supreme Court has said no additional directions were required to be added to its February 22 directive to chief secretaries, DGPs and nodal officers in each state to protect Kashmiris, including students, in the wake of the Pulwama terror attack on February 14.

Tags : SUPREME COURT   KASHMIR   PULWAMA ATTACK  

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