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Madras HC Sets Aside Police Order Denying Permission for Anti-CAA Protest Meet - (19 Mar 2020)

CIVIL

Madras High Court has set aside an order passed by Superintendent of Police, Trichy (Rural) which denied permission for a public protest meeting against the Citizenship Amendment Act, 2019. The Court, however, has not granted permission to conduct a protest.

Tags : MADRAS HIGH COURT   ANTI- CITIZENSHIP AMENDMENT ACT   2019  

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