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SC Refuses to Interfere With CWRC Order in Cauvery River Dispute - (21 Sep 2023)

CONSTITUTION

Supreme Court has refused to interfere with Cauvery Water Management Authority’s (CWMA) Order in Cauvery River Dispute, directing State of Karnataka to release 5000 cusecs of water at Biligundlu for 15 days.

Tags : SUPREME COURT   CAUVERY RIVER DISPUTE   CWRC  

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