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SC: Elected Representative Can Only Recommend Work under VNS - (22 Nov 2016)

Supreme Court has said that lawmakers in Uttar Pradesh Assembly would only recommend work of a developmental nature in their constituencies under Vidhayak Nidhi Scheme (VNS) but its execution would be by a body of State Government.

Tags : SUPREME COURT   VIDHAYAK NIDHI SCHEME   UTTAR PRADESH  

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