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Apex Court: Reverse Onus of Proof Does not Exonerate Prosecution from Establishing Prima Facie Case - (29 Aug 2019)

NARCOTICS

Apex Court has observed that though Narcotic Drugs and Psychotropic Substances Act, 1985 carries reverse onus of proof it does not exonerate the prosecution from establishing a prima facie case against the Accused.

Tags : APEX COURT   ONUS OF PROOF  

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