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Madras HC Upholds State Human Rights Commission’s Orders - (14 Dec 2015)

Madras High Court has upheld order of Tamil Nadu Human Rights Commission directing a woman Sub Inspector to pay a compensation of Rs 15,000 to an employee of Tamil Nadu Electricity Board for attacking her after illegally detaining her for four days.

Tags : MADRAS HIGH COURT   TAMIL NADU HUMAN RIGHTS COMMISSION  

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