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Karnataka HC Directs State to Submit Details About Instances of Criminal Cases Against MPs - (12 Aug 2021)

CRIMINAL

Karnataka High Court has directed the State government to submit details about instances of criminal cases registered against serving and former members of Parliament or the State Legislature being withdrawn after September 16, 2020.

Tags : KARNATAKA HIGH COURT   DETAILS ABOUT INSTANCES OF CRIMINAL CASES AGAINST MPS  

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