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Gujarat High Court Allows Govt. to Take Necessary Action at Swetang's Funeral - (31 Aug 2015)

Gujarat High Court has allowed administration to take appropriate action, including imposition of curfew, to maintain law and order on State Government's plea fearing violence at funeral of a 21-year-old man who died in police custody during Patel Reservation agitation.

Tags : GUJARAT HIGH COURT   SWETANG   PATEL RESERVATION  

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