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Jammu & Kashmir High Court Serves Notices to Eight Nominated Members of Legislative Council (MLCs) - (12 Aug 2015)

Jammu & Kashmir High Court has served notices to all eight nominated Members of Legislative Council (MLCs) seeking their response as to why their nomination should not be considered a voilation of Constitution of Jammu and Kashmir.

Tags : JAMMU & KASHMIR HIGH COURT   MEMBERS OF LEGISLATIVE COUNCIL (MLCS)  NOMINATION  

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