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Kerala HC: Akbari Officers Can Register Crimes Under Akbari Act - (02 Nov 2020)

CRIMINAL

Kerala High Court has held that the Abkari Officers, can register a crime under Abkari Act, 1077, by invoking Section 154 of Criminal Procedure Code, 1973 without complying the procedure under Section 30 of Abkari Act, 1077.

Tags : KERALA HIGH COURT   REGISTER CRIMES UNDER AKBARI ACT  

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