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SC to Maharashtra Government: Provide Details of Compensation Paid to Victims of 1992 Bombay Riots - (31 Aug 2022)

CRIMINAL

Supreme Court in a plea seeking implementation of Justice Sri Krishna Commission report in relation to 1992 Bombay riots, has directed Maharashtra government to provide information regarding the compensation paid to the victims of the riots.

Tags : SUPREME COURT   1992 BOMBAY RIOTS   COMPENSATION  

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