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Kerala HC: Complaint Filed Against Defamatory Article Published Against RSS - (25 Jan 2022)

CRIMINAL

Kerala High Court has ruled that a complaint filed by the State Secretary of the Rashtriya Swayamsevak Sangh (RSS) against a defamatory article published in a newspaper about the RSS is maintainable under Section 499 of the Indian Penal Code, 1860.

Tags : KERALA HIGH COURT   DEFAMATORY ARTICLE PUBLISHED AGAINST RSS  

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