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Madhya Pradesh High Court Directs DGP to Investigate Irregularities in Procurement of Paddy - (25 Apr 2022)

CRIMINAL

Madhya Pradesh High Court has directed the DGP of the State to handover the investigation of a case related to alleged irregularity in paddy procurement, to a special agency or any responsible officer since prima facie, the case appeared to be a huge scam involving misuse of public money.

Tags : MADHYA PRADESH HIGH COURT   PROCUREMENT OF PADDY  

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