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Gujarat HC: Inclusion/ Exclusion of Name In Voters' List Not An Extraordinary Circumstance - (18 May 2022)

CIVIL

Gujarat High Court has reiterated that removing a person's name from the voters' list is not an extraordinary circumstance that requires the High Court to invoke its extraordinary power under Article 226 of the Constitution.

Tags : GUJARAT HIGH COURT   VOTERS' LIST   HIGH COURT   ARTICLE 226  

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