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Mad. HC: Can’t Deny Permission of Temple’s Festival on Grounds of Model Code of Conduct - (14 May 2024)

CIVIL

Madras High Court has observed that since the election has been completed and the polling is already over, the model code of conduct is no ground to deny permission to conduct the temple’s festival.

Tags : MADRAS HIGH COURT   TEMPLE’S FESTIVAL   CODE OF CONDUCT  

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