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Karnataka HC Directs State to Ensure No Rally, Dharna Demonstration to be Allowed - (17 Jan 2022)

CIVIL

Karnataka High Court has directed the State Government to ensure that no rally, dharna, demonstration or political gathering is allowed in any district across Karnataka in view of the ban on such events imposed in the guidelines issued on January 4 due to a rise in the number of COVID-19 cases.

Tags : KARNATAKA HIGH COURT   RALLY   DHARNA DEMONSTRATION  

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