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SC Stays Madras HC Order Directing Deposit in CM's Public Relief Fund for Release of Vehicle - (04 Jan 2022)

Supreme Court has stayed a Madras High Court order in so far as it directed deposit of a sum of Rs. 1 lakh, as non-refundable deposit, in the Chief Minister's Public Relief Fund, for return of a vehicle allegedly involved in illegal transportation of liquor bottles.

Tags : SUPREME COURT   DEPOSIT IN CM'S PUBLIC RELIEF FUND FOR RELEASE OF VEHICLE  

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