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SC Issues Notice on Challenge to Judgement Quashing Preventive Detention Under COFEPOSA Act - (20 Nov 2020)

CRIMINAL

Supreme Court has issued notice in a special leave petition filed by the Union of India challenging a Kerala High Court judgment which quashed the preventive detention orders passed against two person under Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) was quashed.

Tags : SUPREME COURT   PREVENTIVE DETENTION UNDER COFEPOSA ACT  

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