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SC Issues Notice on PIL Seeking Compensation and Rehabilitation of Victims of West Bengal Riots - (25 May 2021)

CIVIL

Supreme Court has issued notice on a Public Interest Litigation (PIL) seeking compensation and rehabilitation of the victims of the alleged state sponsored violence which took place in West Bengal after the declaration of assembly election results.

Tags : SUPREME COURT   COMPENSATION AND REHABILITATION OF VICTIMS OF WEST BENGAL RIOTS  

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