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Not Mandatory to Call Two ‘Respectable’ Persons For a Raid Under Immoral Traffic Act: Rajasthan HC - (28 May 2018)

Rajasthan High Court has held that mere violation of Section 15(2) of Immoral Traffic (Prevention) Act will not vitiate the proceedings, as it will be in the realm of appreciation of evidence in each and every case.

Tags : RAJASTHAN HIGH COURT   IMMORAL TRAFFIC  

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