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Supreme Court Asks, ‘Can Clerics Be Tried Under Election Law?’ - (20 Oct 2016)

Supreme Court while deliberating on its two-decade-old judgement which declared “Hinduism” as a way of life, has asked if spiritual leaders who aren’t contesting polls seek votes for a particular party could be held accountable for “corrupt practices” under Electoral Law.

Tags : SUPREME COURT   HINDUISM   SPIRITUAL LEADERS   ELECTORAL LAW  

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