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Gujarat HC Raps State Government for Invoking PASA Act on Basis of Religious Sentiments - (27 Oct 2020)

CRIMINAL

Gujarat High Court has rapped the State Government for making religious sentiments the basis for invoking Prevention of Anti-Social Activities Act, 1985 (PASA Act) in a case involving alleged beef transportation and cow slaughter.

Tags : GUJARAT HIGH COURT   PREVENTION OF ANTI-SOCIAL ACTIVITIES ACT   1985  

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