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Kerala HC Directs State Govt To File Report On Amount Quantified Towards Damage Of Property - (17 Oct 2022)

CIVIL

Kerala High Court has directed the State government to file a report on the amount of damages that has been quantified by it in connection with strike call given by Popular Front of India, and its General Secretary A. Abdul Satar on September 23.

Tags : KERALA HIGH COURT   POPULAR FRONT OF INDIA   STATE GOVERNMENT  

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