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Liquor Policy Case: Delhi Court Remands CM Arvind Kejriwal to CBI Custody for Three Days - (27 Jun 2024)

CRIMINAL

Rouse Avenue Court has passed an order remanding Delhi Chief Minister Arvind Kejriwal to three days of Central Bureau of Investigation (CBI) custody in the liquor policy scam case.

Tags : ROUSE AVENUE COURT   LIQUOR POLICY CASE   ARVIND KEJRIWAL  

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