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Gauhati HC Quashes Poll Code Violation Case Against Assam CM HB Sarma - (27 Jun 2022)

ELECTION

Gauhati High Court while quashing poll code violation case against Assam Chief Minister (CM) has held that it is high time to re-visit the provision enunciated in Section 126 of the Representation of People Act.

Tags : GAUHATI HIGH COURT   POLL CODE VIOLATION CASE   REPRESENTATION OF PEOPLE ACT  

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