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Madras HC Orders Issue of Notice to AIADMK & DMK over ‘Tainted’ Candidates - (26 Oct 2016)

Madras High Court has ordered notice returnable in two weeks to Election Commission of India (EC) on a petition seeking to forbear candidates of AIADMK and DMK from contesting in Aravakurichi Assembly constituency, in view of their “proved corrupt practices.”

Tags : MADRAS HIGH COURT   AIADMK   DMK   ARAVAKURICHI ASSEMBLY  

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