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P&H HC: State Security Can't be Demanded to Display Authority And Flaunt Status - (24 Aug 2022)

CIVIL

Punjab and Haryana High Court has directed the government to make fresh assessment in respect of security threats of 45 ex-Ministers, MPs and other persons who had approached the Court challenging orders of withdrawal, downgrading and de-categorization of State security cover.

Tags : PUNJAB AND HARYANA HIGH COURT   SECURITY THREATS   AUTHORITY  

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