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Madras HC Rejects Plea to Postpone Assembly Polls Due to Demonetization - (16 Nov 2016)

Madras High Court has refused to accept argument that demonetization of 500 and 1,000 currency notes will impact elections in Aravakurichi and Thanjavur constituencies, and hence polls to these two segments must be postponed.

Tags : MADRAS HIGH COURT   500   1  000   DEMONETIZATION   ASSEMBLY POLLS  

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