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Allahabad High Court : No Coercive Action Against Arvind Kejriwal If He Surrenders in 4 Weeks - (31 Aug 2015)

Allahabad High Court has ruled that if Delhi Chief Minister Arvind Kejriwal surrenders before court in Amethi district within four weeks, no coercive action shall be taken against him till then in criminal case pending in lower court.

Tags : ALLAHABAD HIGH COURT  ARVIND KEJRIWAL  

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