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Madhya Pradesh High Court Terms NSA in Food Adulteration Cases Illegal - (18 Nov 2019)

FOOD ADULTERATION

Madhya Pradesh High Court has in back-to-back judgments in three cases registered in the State during the “drive against adulteration” where National Security Act, 1980 was slapped on an Accused not only quashed the preventive detention of the dairy owners but also criticized the respective district magistrates for passing orders “in a mechanical manner, without application of mind.

Tags : MADHYA PRADESH HIGH COURT   FOOD ADULTERATION  

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