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Delhi HC to ECI: Decide AIADMK’s Representation for Updation of Its Amended By-Laws Within 10 Days - (12 Apr 2023)

CIVIL

Delhi High Court has directed Election Commission of India (ECI) to decide the representation of AIADMK for updation of its amended by-laws with the records of the constitutional body, within 10 days.

Tags : DELHI HIGH COURT   ELECTION COMMISSION   AIADMK   BYE LAWS  

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