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J&K HC Strikes Down Clauses of Jammu and Kashmir Excise Policies - (30 Dec 2020)

EXCISE

Jammu and Kashmir High Court has struck down certain clauses of the Jammu and Kashmir Excise Policies for the year 2017-18, 2018-19 and 2019-20 as being contrary to the key provisions of Jammu and Kashmir Excise Act, 1958 (1901 AD) and Jammu and Kashmir Liquor License and Sales Rules, 1984.

Tags : JAMMU AND KASHMIR HIGH COURT   JAMMU AND KASHMIR EXCISE POLICIES  

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