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CIVIL - Madhya Pradesh HC Dismisses Plea Challenging Ban on 'Snake Charming' - (11 Mar 2019)

CIVIL

Madhya Pradesh High Court has dismissed a petition filed by a member of a 'snake charming' community challenging ban on the pratice of snake charming and the Constitutional validity of Section 9 and 11 of the Wild Life (Protection) Act 1972.

Tags : MADHYA PRADESH HIGH COURT   SNAKE CHARMING  

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