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SC Slaps Rs. 30,000 Fine on Centre For Not Filling Reply in PIL Alleging Misuse of Minority Benefits - (06 Feb 2017)

Supreme Court has imposed a cost of Rs 30,000 on Centre for not filing its reply to a PIL alleging that minority benefits are being enjoyed by majority Muslims in Jammu and Kashmir.

Tags : SUPREME COURT   JAMMU AND KASHMIR  

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