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J&K HC Upholds Validity of Egress And Internal Movement (Control) Ordinance, 2005 - (08 Mar 2021)

CIVIL

Jammu and Kashmir High Court has upheld the validity of the Egress and Internal Movement (Control) Ordinance, 2005 while setting aside the reference made by the Judicial Magistrate First Class expressing doubts about its validity.

Tags : JAMMU AND KASHMIR HIGH COURT   EGRESS AND INTERNAL MOVEMENT (CONTROL) ORDINANCE   2005  

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