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Rajasthan HC: Smuggler Can be Prosecuted Under UAPA Act - (03 Feb 2021)

CRIMINAL

Rajasthan High Court has said that a smuggler prosecuted under Customs Act, 1962 could also be prosecuted under Unlawful Activities Prevention Act, 1967 treating smuggling as an act of terror.

Tags : RAJASTHAN HIGH COURT   SMUGGLING  

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