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Kerala HC Rejects Ex-Minister Plea to Quash Vigilance Case over Tax Relief for Poultry Traders - (05 Oct 2016)

Kerala HC has dismissed a petition by Ex-Minister K M Mani seeking quashing of a criminal case registered against him by Vigilance and Anti-Corruption Bureau (VACB) and directed the agency to probe it with "open eyes and open ears".

Tags : KERALA HC   EX-MINISTER K M MANI  

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