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Uttarakhand High Court Gives State Govt Six Months to Take Policy Decision on Liquor Ban - (30 Aug 2019)

CIVIL

Uttarakhand High Court has given the State Government six months to formulate a policy to implement provisions of the Excise Act, 1910 which provide for prohibition of alcohol in the State. The Court has directed the State Government to take a policy decision for gradual prohibition of alcohol, petitioner DK Joshi, an advocate said.

Tags : UTTARAKHAND HIGH COURT   LIQUOR BAN  

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