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Delhi HC Issues Notice on Plea Seeking Fine & Debarment of Candidates Not Wearing Masks - (22 Mar 2021)

ELECTION

Delhi High Court has issued notice to the Election Commission of India (ECI) and the Ministry of Home Affairs (MHA) in a petition seeking debarment and imposition of fines on candidates violating Covid-19 mask guidelines during the ongoing Assembly Elections in 5 states of the country.

Tags : DELHI HIGH COURT   COVID-19 MASK GUIDELINES DURING ASSEMBLY ELECTIONS  

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