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Mad. HC: Can’t Deny Book Launch Permission Only Because a Participant is Candidate in Elections - (08 Apr 2024)

CIVIL

Madras High Court has held that the State cannot feel shy from granting permission to a book release function just because it is about a person who is a candidate in the Election or he/she is going to participate in the function.

Tags : MADRAS HIGH COURT   BOOK LAUNCH   CANDIDATE   ELECTIONS  

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