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Madras High Court Disapproves Sec.144 CrPC Prohibitory Order in Puducherry - (05 Apr 2021)

CRIMINAL

Madras High Court has disapproved of the prohibitory order passed by Puducherry Administration/Collector exercising her powers under Section 144 of the Code of Criminal Procedure, 1973. The Court has asked the Election Commission to issue a clarification that "prohibit the unlawful assembly & movement" wouldn't stand in the way of citizens going about their normal business and chores.

Tags : MADRAS HIGH COURT   PROHIBITORY ORDER IN PUDUCHERRY  

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