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Bombay HC Orders State Govt. to Recover Rs 10 Lakh from Former Congress MLA in a Money-Lending Case - (23 Dec 2015)

Bombay HC has directed State Government to recover Rs 10 lakh from Ex-Khamgaon Congress MLA Dilip Sananda following a Supreme Court directive to effect in a case of State Government shielding his family from action in a money-lending case.

Tags : BOMBAY HC  CONGRESS MLA DILIP SANANDA  

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