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CIVIL - Prosecution Under Customs Act Not Barred in Regard to Art Treasures: SC - (28 Feb 2019)

CIVIL

Supreme Court has held that prosecution under Sections 132 and 135(1)(a) of the Customs Act, 1962, is not barred in regard to the antiquities or art treasures.

Tags : KERALA HIGH COURT   CUSTOMS ACT   ANTIQUITIES   ART TREASURES.  

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