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Karnataka HC Asks About Action Taken Over Violation of Guidelines at Panchamasali Rally - (02 Mar 2021)

CIVIL

Karnataka High Court has directed the State government and the city police to submit a report on the action taken over the violation of COVID-19 norms during a rally organised on February 21 seeking greater reservation for the Panchamasali Lingayat community under the Other Backward Classes category.

Tags : KARNATAKA HIGH COURT   PANCHAMASALI RALLY  

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