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Supreme Court Asks J & K Administration to Review All Restrictive Orders Within Seven Days - (10 Jan 2020)

CRIMINAL

Supreme Court has directed the Jammu and Kashmir Administration to review all orders of restrictions imposed in Jammu and Kashmir after the abrogation of the State's Special status within a week. The Court has stated that indefinite suspension of internet is not permissible and repeated orders under Section 144 of the Code of Criminal Procedure, 1973 would amount to abuse of power.

Tags : SUPREME COURT   RESTRICTIVE ORDERS  

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