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DHC Asks Centre, EC to Respond on Plea Challenging Decrease in Sikkim CM's Disqualification Period - (23 Oct 2019)

ELECTION

Delhi High Court (DHC) has asked the Centre and the Election Commission to respond to a plea challenging the poll panel's decision to reduce the 6-year disqualification period of Sikkim Chief Minister Prem Singh Tamang, convicted and sentenced in a graft case, to just 13 months.

Tags : DHC   SIKKIM CM  

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