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Allahabad HC Allows Withdrawal of Pleas Against 'Name & Shame Ordinance' - (01 Sep 2020)

CIVIL

Allahabad High Court has dismissed as withdrawn the plea challenging Uttar Pradesh's Name and Shame Ordinance, after being informed that the impugned Ordinance had been passed as an Act.

Tags : ALLAHABAD HIGH COURT   NAME AND SHAME ORDINANCE  

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