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Allahabad HC Directs UP Government to Remove Banners of Riot-Accused - (11 Mar 2020)

CONSTITUTION

Allahabad High Court has directed the Lucknow administration to remove banners containing pictures and details of the riot accused, stating that the move was violative of Article 21 of the Constitution of India, 1949.

Tags : ALLAHABAD HIGH COURT   BANNERS OF RIOT-ACCUSED  

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