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P & H HC: Allowing Convicts with up to Two Year Jail Term to Fight Elections Requires Scrutiny - (27 Aug 2019)

ELECTION

Punjab and Haryana High Court has ruled that a provision in the Representation of the People Act, 1951, which allows a convict with up to two-year jail term to contest elections, requires scrutiny.

Tags : P & H HC   ELECTIONS  

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