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Bombay HC Strikes Down Provisions of Bombay Denatured Spirit Rules, 1959 - (26 Dec 2017)

Bombay High Court has held that the Bombay Denatured Spirit Rules, 1959 to the extent that they regulate the possession, use, sale, import, export and transport of denatured spirit, are ultra vires and unconstitutional.

Tags : BOMBAY HIGH COURT   DENATURED SPIRIT  

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