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Supreme Court Orders Relook into Poll-Related Case Against Devendra Fadnavis - (01 Oct 2019)

ELECTION

Supreme Court has observed that a complaint against Maharashtra Chief Minister Devendra Fadnavis for allegedly failing to declare two criminal cases on his election affidavit in 2014 will be re-examined by a lower Court thereby cancelling a High Court order clearing him.

Tags : SUPREME COURT   DEVENDRA FADNAVIS  

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