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Delhi High Court Seeks Centre’s Reply on AAP’s Plea Against Recovery of Ad Expenditure - (09 May 2017)

Delhi High Court has sought a response from Centre on a plea by Aam Aadmi Party (AAP) seeking quashing of a demand notice for recovery of Rs 97 crore towards advertising expenditure incurred by the party.

Tags : DELHI HIGH COURT   AD EXPENDITURE   AAM AADMI PARTY  

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