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SC to States: Give Details of Funds Disbursed for Judiciary from 2017-2022 - (27 Jul 2022)

CIVIL

Supreme Court while expressing concerns at the lack of proper judicial infrastructure in many States, has directed the Law Secretaries of all State Governments to file affidavits relating to budget allocation and utilization.

Tags : SUPREME COURT   JUDICIAL INFRASTRUCTURE   BUDGET ALLOCATION  

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