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Madras HC Directs to Establish Portal to Track Delay in Considering Representation of Detenues - (07 Jul 2021)

CIVIL

Madras High Court has directed the State of Tamil Nadu to establish a dedicated web portal and use technologies such as e-mail, fax or WhatsApp to track the movement and avoid delays, taking strong objection against inordinate delay in considering the representation of the detenues.

Tags : MADRAS HIGH COURT   DELAY IN CONSIDERING REPRESENTATION OF DETENUES  

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