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MP HC Imposes Installation of Water Harvesting/Recharge System as Bail Condition - (10 Aug 2020)

CRIMINAL

Madhya Pradesh High Court has directed the Bail applicants to install Water Harvesting System or Water Recharge System in his/her lodge/house in which he/she is residing as a condition for Bail.

Tags : MADHYA PRADESH HIGH COURT   WATER HARVESTING/RECHARGE SYSTEM  

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