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Supreme Court Vacates Blanket Ban Restraining Courts From Hearing Disputes Related to BCCI - (14 Dec 2020)

CIVIL

Supreme Court has vacated its nearly two-year old blanket ban restraining other courts from hearing disputes related to the Board of Control for Cricket in India (BCCI) and state cricket associations.

Tags : SUPREME COURT   DISPUTES RELATED TO BCCI   BLANKET BAN  

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