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SC Seeks Uttar Pradesh Government Response on Plea to Quash Notices to Recover Public Losses - (31 Jan 2020)

CIVIL

Supreme Court has issued notice to the government of Uttar Pradesh on a Writ Petition filed to quash the notices issued by the administration to recover public losses allegedly caused by persons protesting against the Citizenship Amendment Act, 2019.

Tags : SUPREME COURT   UTTAR PRADESH GOVERNMENT  

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