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Bombay HC: Requisition to Move Motion of No-Confidence Must be Mandatorily Hand-Delivered - (05 Oct 2020)

CIVIL

Bombay High Court has held that it is mandatory that the requisition for a special meeting to move a motion of no-confidence against the Chairman or Deputy Chairman is either hand delivered or posted through a registered post to the Collector.

Tags : BOMBAY HIGH COURT   REQUISITION TO MOVE NO-CONFIDENCE MOTION  

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