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Allahabad HC Directs Govt Not to Initiate Any Recoveries/ Coercive Action Till April 6 - (19 Mar 2020)

CIVIL

Allahabad High Court has directed the Uttar Pradesh Government not to take any coercive action against any individual that may force them to approach the Courts for legal remedies, for two weeks, i.e. till 6th April, 2020.

Tags : ALLAHABAD HIGH COURT   COERCIVE ACTION  

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