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Calcutta HC Seeks Response in PIL Seeking Establishment of Special Courts for NDPS Cases - (17 Jan 2022)

NARCOTICS

Calcutta High Court has sought response from the State government in a Public Interest Litigation (PIL) petition seeking the establishment of Special Courts which would deal exclusively with offences under the Narcotics Drugs and Psychotropic Substances Act, 1985.

Tags : CALCUTTA HIGH COURT   SPECIAL COURTS FOR NDPS CASES  

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