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Madras HC Orders Result of Coimbatore Corporation Election Shall be Subject to Further Orders - (22 Feb 2022)

ELECTION

Madras High Court has ordered that the result of the Coimbatore Corporation election shall be subject to further orders by the court on a writ petition that alleged that there was rampant distribution of cash to voters by almost all parties. The court also ordered a notice to the Tamil Nadu State Election Commission (TNSEC) and wanted to know about the action taken on the complaints.

Tags : MADRAS HIGH COURT   COIMBATORE CORPORATION ELECTION  

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