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Delhi HC Grants Custody Parole to Tahir Hussain for Subscribing Oath & Filing Nomination Papers - (15 Jan 2025)

CRIMINAL

Delhi High Court while granting custody parole to Tahir Hussain for subscribing Oath and for filing nomination papers in upcoming Assembly Elections, has directed the State to facilitate completion of formalities.

Tags : DELHI HIGH COURT   TAHIR HUSSAIN   NOMINATION PAPERS  

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