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Calcutta HC Directs Post-Poll Violence Victims to Approach Relevant Authorities for Filing Complaint - (19 May 2021)

CIVIL

Calcutta High Court has directed that if any person has suffered on account of post-poll violence, he shall be at liberty to file a complaint along with the supporting documents to the National Human Rights Commission, West Bengal Human Rights Commission, National Commission for Women, and National Commission for Scheduled Castes and Scheduled Tribes.

Tags : CALCUTTA HIGH COURT   POST-POLL VIOLENCE VICTIMS  

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