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Kerala HC Seeks Reply from Centre on Steps Taken on Repatriation of Stranded Non-Keralites - (14 May 2020)

CIVIL

Kerala High Court has sought for instructions from both the Central and State Governments over the steps taken to bring back Keralites who have been stranded in Delhi and other North-Indian States.

Tags : KERALA HIGH COURT   REPATRIATION OF STRANDED NON-KERALITES  

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