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Allahabad HC: Lodging of FIR and Pendency of Criminal Case Not Grounds for Cancellation of Licence - (06 Dec 2021)

CRIMINAL

Allahabad High Court has observed that the lodging of First Information Report, as well as pendency of a criminal case, cannot be a standalone ground for cancellation of license of fair price shop.

Tags : ALLAHABAD HIGH COURT   GROUNDS FOR CANCELLATION OF LICENCE  

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