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Supreme Court: Karnataka Rebel MLAs Cannot be Forced to Attend House - (17 Jul 2019)

CONSTITUTION

Supreme Court has passed an interim order holding that the fifteen rebel MLA’s of Karnataka Assembly cannot be forced to attend assembly. Further the Court also declined to fix a time frame for the Speaker to decide on the resignations submitted by the MLA’s. The Court further noted that the Speaker can decide within an appropriate time frame.

Tags : SUPREME COURT   KARNATAKA REBEL MLA'S  

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