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Delhi HC Directs UOI & State Govt to Treat PIL Filed Against Online Gambling as Representation - (19 Oct 2020)

CIVIL

Delhi High Court has directed the Union of India & Delhi Government to treat a petition filed against online gambling, as a representation and decide the grievances ventilated in the petition, as narrated in detail in the writ petition.

Tags : DELHI HIGH COURT   ONLINE GAMBLING  

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