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Madras High Court to Decide on Legality of Permission to Use Reserved Symbol - (26 Mar 2021)

ELECTION

Madras High Court has said the legality of one political party permitting candidates of another party to contest in its reserved symbol can be decided only after the completion of the ensuing Assembly election in the State and not before that. The court felt that it was too late in the day to take u

Tags : MADRAS HIGH COURT   LEGALITY OF PERMISSION TO USE RESERVED SYMBOL  

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