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Karnataka HC Upholds Constitutional Validity of 2019 Notification Granting Exemption to Kodavas - (23 Sep 2021)

CRIMINAL

Karnataka High Court has upheld that constitutional validity of the 2019 notification of the Union government granting exemption to Kodavas and Jamma land holders in Kodagu district from obtaining a licence to possess and carry firearms as required under provisions of the Indian Arms Act, 1959.

Tags : KARNATAKA HIGH COURT   EXEMPTION TO KODAVAS  

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