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SC Tells Archery Association to Hold Fresh Polls in Four Weeks - (02 May 2019)

CIVIL

Supreme Court has directed the Archery Association of India (AAI) to hold fresh polls within four weeks for various positions of office-bearers in the sports body and also declared various amendments brought into constitution of AAI by court-appointed administrator, S Y Quaraishi, illegal.

Tags : SUPREME COURT   ARCHERY ASSOCIATION OF INDIA  

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