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Supreme Court Imposes Rs 1 Lakh Cost on States for Not Filing Affidavit in Case for Judges' Security - (18 Aug 2021)

CIVIL

Supreme Court has imposed costs of Rs. 1 lakh, to be deposited in Supreme Court Bar Association Advocates' Welfare Fund, on states which failed to intimate the top court of the details of the measures for safeguarding the security of judges.

Tags : SUPREME COURT   CASE FOR JUDGES' SECURITY  

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