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Orissa HC Directs Governor to Address Plea Seeking Disqualification of Several MLAs - (16 Jul 2021)

CIVIL

Orissa High Court has directed the Governor of Odisha to expeditiously dispose of a plea seeking the disqualification of several Members of the Legislative Assembly (MLAs) of Odisha by 8th November, 2021.

Tags : ORISSA HIGH COURT   DISQUALIFICATION OF MLAS  

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