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DA Case: Mulayam Tells SC Fresh Plea Filed for Extraneous Reasons on Eve of Elections - (12 Apr 2019)

The apex court in its verdict of March 1, 2007 had directed the CBI 'to enquire into allegations' and find out as to as to whether the plea with regard to disproportionate assets of SP leaders was 'correct or not'.

Tags : COURT   SC  

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