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Madras HC Imposes Cost on Man for Filing False Affidavit - (24 Feb 2016)

Madras HC has allowed appeal moved by school education department secretary against the court’s order directing department to provide employment to a Pudukkottai-based man and imposed a cost of Rs 5,000 on him. The decision came after observing that he had filed false affidavit before the court.

Tags : MADRAS HC   FALSE AFFIDAVIT  

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