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SC: Suit by State of WB Against Union Govt. Over Registration of Cases by CBI is Maintainable - (10 Jul 2024)

CRIMINAL

Supreme Court has held that a suit by the State of West Bengal against the Central Government over the registration of cases by the Central Bureau of Investigation (CBI) despite revocation of its general consent is maintainable.

Tags : SUPREME COURT   WEST BENGAL   CBI  

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