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MPHC Initiates Contempt Case Against Secretary, Bhopal Gas Tragedy Relief & Rehabilitation Dept. - (22 Feb 2023)

CONTEMPT OF COURT

Madhya Pradesh High Court has directed Registry to draw charges of contempt against Secretary of Bhopal Gas Tragedy Relief and Rehabilitation Department, for failure to digitize the records of all the gas victims.

Tags : MADHYA PRADESH HIGH COURT   BHOPAL GAS TRAGEDY   CONTEMPT  

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