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Meghalaya HC to Centre: Inform Kins of Foreigners Who Died in Custody for Compensation Purposes - (04 Aug 2022)

CIVIL

Meghalaya High Court has directed the Union Ministry of External Affairs to inform the heirs or next of kin of the foreign nationals who died in custody in the state since 2012 so that such persons can get to know that they are entitled to receive compensation.

Tags : MEGHALAYA HIGH COURT   CUSTODY   DEATH   COMPENSATION  

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