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Supreme Court Imposes Fine on Political Parties for Not Disclosing Criminal Antecedents - (11 Aug 2021)

CONTEMPT OF COURT

Supreme Court has imposed fine on eight political parties for committing contempt of court by flouting the directions in its February 2020 judgment for publication of the criminal antecedents of candidates during the Bihar assembly polls.

Tags : SUPREME COURT   DISCLOSING CRIMINAL ANTECEDENTS  

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