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SC Restores Congress Government in Arunachal Pradesh - (13 Jul 2016)

SC has ruled that Arunachal Governor J P Rajkhowa's decision to advance Assembly session for former Congress CM Nabam Tuki was illegal and unconstitutional, and set into motion a political merry-go-round of sorts when it restored status quo in the State.

Tags : SC   ARUNACHAL PRADESH  

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