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Supreme Court Directs BCCI CoA to Release Funds to State Cricketing Bodies - (27 Mar 2017)

Supreme Court has asked Committee of Administrators (CoA), appointed by it to run BCCI, to honour its contracts and release funds to State Cricket Associations, including Himachal Pradesh Cricket Association (HPCA), which is holding the last India-Australia Test, for organising matches.

Tags : SUPREME COURT   BCCI   COA  

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