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Patna HC Seeks Reply on Pitiable Condition of Memorial of Dr. Rajendra Prasad in Bihar - (28 Dec 2021)

Patna High Court has sought the reply of the Union and State Government in a Public Interest Litigation (PIL) plea highlighting the pitiable state of affairs of the memorials of the first president of India, Dr. Rajendra Prasad situated at three different places of Bihar.

Tags : PATNA HIGH COURT   PITIABLE CONDITION OF MEMORIAL OF DR. RAJENDRA PRASAD  

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