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Punjab and Haryana High Court Directs Pakistani Law to be Implemented in India - (02 Aug 2019)

CIVIL

Punjab and Haryana High Court has issued a directive to the State Government to implement the provisions of the 'Punjab Prohibition of Private Money Lending Act, 2007', completely oblivious to the fact that this law is valid in Pakistan and not India. The direction came as the High Court was disposing of a bunch of petitions and making recommendations to redress grievances of farmers in Punjab.

Tags : PUNJAB AND HARYANA HIGH COURT   PAKISTANI LAW  

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