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SC Refuses Plea Seeking Declaration of Election of Netas Facing Criminal Charges Null - (17 Nov 2020)

ELECTION

Supreme Court has refused to entertain a plea seeking to declare as ‘null and void’ the election of those against whom charges have been framed for over a year for offences entailing punishment of five years and more.

Tags : SUPREME COURT   ELECTION OF NETAS FACING CRIMINAL CHARGES  

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