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Supreme Court Rejects Karnataka Government's Review Plea in Jayalalithaa DA Case - (06 Apr 2017)

SC has refused to review its verdict in Jayalalithaa disproportionate assets case and rejected Karnataka government's plea asking the court to re-examine its decision to abate the proceedings against former Tamil Nadu Chief Minister due to her death.

Tags : SUPREME COURT   JAYALALITHAA DISPROPORTIONATE ASSETS CASE   KARNATAKA GOVERNMENT  

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