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Kerala HC: Govt Decision to Open More Liquor Shops/Bars/Parlours Cannot Be Said to be Unconstitutiona - (21 Aug 2020)

CONSTITUTION

Kerala High Court has observed that the decision of the State Government in opening more liquor shops, bars/parlours, cannot be said to be violative of Constitution of India, 1949 or the statutory provisions.

Tags : KERALA HIGH COURT   OPEN MORE LIQUOR SHOPS/BARS/PARLOURS  

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