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AP HC Directs CBI to Specify Steps to Prevent Circulation of Intimidatory Threats and Remarks - (18 Oct 2021)

CIVIL

Andhra Pradesh High Court has directed the Central Bureau of Investigation (CBI) to specify steps to prevent the circulation of such intimidatory threats, scurrilous and defamatory remarks which affect the administration of justice.

Tags : ANDHRA PRADESH HIGH COURT   CIRCULATION OF INTIMIDATORY THREATS AND REMARKS  

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