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SC: Firecrackers Regulation Not Against Any Particular Festival or Community - (29 Oct 2021)

CIVIL

Supreme Court has observed that firecrackers regulation was not against any particular festival or community but it could not permit others to play with the citizen's right to lives in the guise of powers, while hearing an application alleging violation of the order banning the use of certain chemicals that were dangerous & beyond safety limits in the fireworks by the manufacturers.

Tags : SUPREME COURT   FIRECRACKERS REGULATION  

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