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Gauhati High Court: Chief Secretary’s Statement Sought on Inadequacy of Funds - (11 Jun 2024)

CIVIL

Gauhati High Court has sought the statement of the Assam Government’s Chief Secretary to apprise the Court about the inadequate disbursement of compensation to the victims under the Assam Victim Compensation Scheme and the steps that are being taken to release the amount.

Tags : GAUHATI HIGH COURT   INADEQUACY OF FUNDS   ASSAM GOVERNMENT  

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