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Supreme Court Allows Amendment of BCCI Constitution - (15 Sep 2022)

CIVIL

Supreme Court has allowed amendments proposed to Constitution of the Board of Cricket Control of India (BCCI) to relax the mandatory cooling off period requirement. Now, the cooling off period of 3 years will apply only if a person serves two consecutive terms at the BCCI or the State Association.

Tags : SUPREME COURT   BCCI   COOLING OFF  

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