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Kerala HC: NGO Funding Peaceful Protests Can't Justify FCRA Renewal Denial - (13 Aug 2026)

CIVIL

Kerala High Court granted relief to two NGOs whose FCRA renewal applications were rejected by the Centre based on an Intelligence Bureau report alleging that they funded protests at Vizhinjam Port and diverted funds through other NGOs.

Tags : NGO FUNDING; PROTEST; RENEWAL  

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