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Bombay HC Dismisses Plea Challenging Suspension of MPLADS Scheme - (14 Dec 2020)

CIVIL

Bombay High Court has dismissed a Public Interest Litigation challenging the Centre's move to suspend and divert 'Members of Parliament Local Area Development Scheme' (MPLADS) funds for two years, holding that the decision has been consciously taken for the purpose of promoting a specific purpose, i.e., to provide measures for the nation to combat COVID-19.

Tags : BOMBAY HIGH COURT   SUSPENSION OF MPLADS SCHEME  

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