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Madras HC: People Cannot Decide Working Hours of Eateries and Restaurants - (23 Feb 2022)

CIVIL

Madras High Court has held that police cannot decide the working hours of eateries and restaurants under the guise of law and order problems. The Court has observed that it is the bounden duty of police authorities to provide appropriate protection to the eatery shops/hotels/restaurants.

Tags : MADRAS HIGH COURT   WORKING HOURS OF EATERIES AND RESTAURANTS  

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