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MP HC: Export Ban on N95 Masks/PPE Kits Not Violation of Right of Trade/Business - (15 Oct 2020)

CONSTITUTION

Madhya Pradesh High Court has ruled that ban of export in respect of KN95 Masks, Personal Protective Equipment Kits and other products does not amount to violation of fundamental right guaranteed under Article 19(1)(g) of the Constitution of India, 1949.

Tags : MADHYA PRADESH HIGH COURT   EXPORT BAN ON N95 MASKS/PPE KITS  

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