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SC: Candidates Contesting Elections Don’t Have to Disclose Every Moveable Property They Own - (09 Apr 2024)

ELECTION

Supreme Court has held that those candidates who are contesting elections are not required to disclose all the details about every moveable property that is owned by them or their dependants as the candidate’s right to privacy would still survive as regards matters which are of no concern to the vot

Tags : SUPREME COURT   MOVEABLE PROPERTY   ELECTIONS   CANDIDATES  

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