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SC Dismisses PIL Seeking Imposition of President’s Rule in Uttar Pradesh - (08 Feb 2021)

CIVIL

Supreme Court has dismissed a Public Interest Litigation (PIL) petition which sought the imposition of President's Rule in the State of Uttar Pradesh after dissolving the state government led by Chief Minister Yogi Adityanath.

Tags : SUPREME COURT   PRESIDENT’S RULE IN UTTAR PRADESH  

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