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Madras HC Upholds President’s Decision to Cancel Vellore Poll - (18 Apr 2019)

ELECTION

Madras High Court has dismissed two writ petitions filed against President’s decision to rescind poll notification for Vellore parliamentary constituency in wake of complaints of large-scale distribution of cash to voters.

Tags : MADRAS HIGH COURT   VELLORE POLL   PRESIDENT’S DECISION  

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