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MP HC: Ordinance Extending Period for Bringing No-Confidence Motion Shall Apply Retrospectively - (07 Nov 2024)

ELECTION

Madhya Pradesh High Court has reiterated that Madhya Pradesh Municipalities (Second Amendment) Ordinance, 2024 that extends the period for bringing a no-confidence motion from two to three years shall be applicable retrospectively.

Tags : MP HIGH COURT   NO-CONFIDENCE MOTION   ORDINANCE  

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