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No Fundamental Right to Carry on Liquor Business: Chhattisgarh High Court - (05 Oct 2018)

Chhattisgarh High Court has held that a citizen has no fundamental right to carry-on any trade or business in liquor, however once the State permits trade and business in liquor, it cannot discriminate between person or suppliers who are qualified to carry-on trade or business.

Tags : KERELA HIGH COURT   ILLEGAL HOARDINGS/FLEX BOARDS  

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