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J&K HC Directs State Government to Hoist State Flag on Buildings of Constitutional Authorities - (28 Dec 2015)

Jammu and Kashmir High Court has directed the state govt. to hoist state flag on official buildings and vehicles of constitutional authorities in adherence to the mandate and spirit of J&K Prevention of Insult to State Honour Act, 1979.

Tags : JAMMU AND KASHMIR HIGH COURT   &K PREVENTION OF INSULT TO STATE HONOUR ACT   1979  

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