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Karnataka HC Urges Govt to Take Decision on Public Rallies in Bengaluru - (15 Mar 2021)

CIVIL

Karnataka High Court has suggested to the state government to take a decision on whether to allow holding of public rallies by political parties and other persons in the city of Bengaluru considering the number of COVID-19 positive cases are on the rise.

Tags : KARNATAKA HIGH COURT   PUBLIC RALLIES IN BENGALURU  

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