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Legality of NIA Act in J&K: Jammu & Kashmir High Court Seeks Response from Centre - (11 Jul 2019)

CRIMINAL

Jammu & Kashmir High Court has directed the Union Home Ministry, the National Investigation Agency (NIA) and the J&K Government to submit its objections to a plea questioning the functioning of the NIA in the State.

Tags : NIA ACT   JAMMU AND KASHMIR HIGH COURT  

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