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Bombay HC Sets Aside ECI's Decision to Conduct By-Election for Katol Assembly Constituency - (18 Apr 2019)

ELECTION

Bombay High Court has quashed the decision of Election Commission of India (ECI) to fill up a casual vacancy in Katol assembly constituency in Nagpur, calling it arbitrary, discriminatory, unreasonable and violative of principle of rule of law.

Tags : BOMBAY HIGH COURT   ELECTION   KATOL ASSEMBLY CONSTITUENCY  

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