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Delhi HC: It's For CM to Consider Whether to Allow Persons With Criminal Background to be a Minister - (28 Jul 2022)

CRIMINAL

Delhi High Court has held that it is for Chief Minister (CM) to act in the best interest of the State and consider if a person who has criminal background or has been charged with offences involving moral turpitude should be appointed and allowed to continue as a Minister or not.

Tags : DELHI HIGH COURT   CHIEF MINISTER   CRIMINAL BACKGROUND  

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