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Allahabad High Court Stays Recovery Notice to Man Accused of Damage to Public Property - (14 Feb 2020)

CIVIL

Allahabad High Court has stayed the recovery notice issued to a Kanpur man accused of destroying public property during the anti- Citizenship Amendment Act protest in the city, stating that the Supreme Court was already examining their legality.

Tags : ALLAHABAD HIGH COURT   RECOVERY NOTICE   CITIZENSHIP AMENDMENT ACT PROTESTS  

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