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Allahabad High Court Sets Aside Azam Khan's Son's Election - (17 Dec 2019)

ELECTION

Allahabad High Court has set aside the election of Samajwadi Party MP Mohd Azam Khan son, Abdullah Azam, to the Uttar Pradesh Assembly. The Court ruled that Abdullah Azam had produced fake documents about his age during the 2017 assembly elections and was underage at the time of elections.

Tags : ALLAHABAD HIGH COURT   AZAM KHAN  

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