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Kar HC: All Criminal Proceedings to be Disclosed in Nomination Form - (17 Jan 2024)

ELECTION

Karnataka High Court has held that while filing an election nomination form by a candidate, all the details related to the criminal proceedings irrespective of whether the candidate had been acquitted or not, whether the proceedings have been quashed or not, have to be disclosed.

Tags : KARNATAKA HIGH COURT   ELECTION NOMINATION   CRIMINAL PROCEEDINGS  

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