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Delhi HC Takes Cognizance of UAPA Against Activist Khurram Parvez & Others In Terror Funding Case - (16 May 2022)

CRIMINAL

Delhi High Court took cognizance under Unlawful Activities (Prevention) Act (UAPA) and other offences against Kashmiri human rights activist Khurram Parvez and others including former Superintendent of Police Arvind Digvijay Negi in connection with an alleged terror funding case.

Tags : DELHI HIGH COURT   COGNIZANCE   TERROR FUNDING CASE  

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