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Bombay HC: Rejection of Declaration under the SVLDR Scheme Communicated via Email Not Justified - (12 Nov 2020)

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Bombay High Court held that rejection of the application of declaration under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 (SVLDR) communicated via email was not justified.

Tags : BOMBAY HIGH COURT   SVLDR SCHEME  

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