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Madhya Pradesh HC: Insecticide Not an Essential Commodity Under Essential Commodities Act - (07 Apr 2022)

CIVIL

Madhya Pradesh High Court has observed that insecticide does not figure in the Schedule affixed to the Essential Commodities Act, 1955 and the provisions and offences mentioned therein are not attracted relating to insecticide.

Tags : MADHYA PRADESH HIGH COURT   ESSENTIAL COMMODITIES ACT   1955   INSECTICIDE  

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