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SC to Cg. Govt.: Ensure There is No Delay in Considering Cases for Grant of Permanent Remission - (16 Oct 2023)

CRIMINAL

Supreme Court has directed Chhattisgarh State Government to ensure that there is no delay in considering the cases for grant of permanent remission in terms of its policy.

Tags : SUPREME COURT   CHHATTISGARH   REMISSION  

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