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Rajnikant Jaywant Londhe Vs State of Maharashtra

Bombay High Court Criminal Appeal No. 421 of 1992

S.S. Parkar, J.@mdashThe appellant convicted for offences under Sections 161 and 217 of Indian Penal Code and sentenced to R.I. for one year and to pay a fine of Rs. 500/- in default to suffer R.I. for six months for ea…

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GKF Nursing Institute Vs State Of Odisha

Orissa High Court Writ Petition (C) No. 39868 of 2023 & Batch

Sl.No.",Event,"Date/ time for newNOC","Date and time for Renewal/Revalidation of NOC/Renewalof recognition1.,"Floating of advertisementby DMET. (no applicationshall be entertainedwithout any advertisementbeing floated)"…

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