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MP HC: Municipal Commissioner Competent to Issue Detention Order for Black-marketing - (04 Feb 2022)

CRIMINAL

Madhya Pradesh High Court has held that a Municipal Commissioner was competent to issue the order of detention U/S 3(2) of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 even though she was temporarily delegated with the additional charge of District Magistrate.

Tags : MADHYA PRADESH HIGH COURT   DETENTION ORDER FOR BLACK-MARKETING  

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