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2012 Disproportionate Assets Case: Madras HC Sets Aside Discharge of Former CM Panneerselvam - (30 Oct 2024)

CRIMINAL

The Madras High Court has set aside the order discharging former Tamil Nadu Chief Minister, O. Panneerselavm and permitting prosecution to withdraw the case against him, in a disproportionate assets case in 2012

Tags : MADRAS HIGH COURT   O. PANNEERSELAVM   2012 DISPROPORTIONATE ASSETS CASE  

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