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Gujarat High Court Directs State Govt to Clarify Parallel Probe Against Suspended IAS Gaurav Dahiya - (20 Aug 2019)

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Gujarat High Court has directed the State Government to clarify how the Gandhinagar police can initiate parallel proceedings in the complaint filed by a Delhi-based woman against suspended IAS Gaurav Dahiya, when the matter is already being probed by Delhi police.

Tags : GUJARAT HIGH COURT   IAS  

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