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SC to Centre: Collect Information from States on Compliance With Directions to Prevent Mob Violence - (22 Jul 2022)

CRIMINAL

Supreme Court has asked Ministry of Home Affairs to compile information regarding preventive, corrective and remedial measures taken by the State Government to curb hate speech, vandalism and Mob Violence, in compliance with its earlier judgments within a period of six weeks.

Tags : SUPREME COURT   REMEDIAL MEASURES   HATE SPEECH  

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