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Bombay HC: Can’t Presume Misuse if Names of Dead Persons Continue to be in Voters List - (18 Jun 2025)

ELECTION

Bombay High Court while upholding the election of a Congress MP, has stated that merely because name of dead persons have been included in the voters list it cannot be presumed that votes were cast in their names.

Tags : BOMBAY HIGH COURT   CONGRESS MP   VOTERS LIST  

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