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Rajasthan HC: Smuggling of Gold Can't be Treated As Terrorist Act Under UAPA - (09 May 2022)

CRIMINAL

Rajasthan High Court has observed that Customs Act, 1962 is not included in Schedule-II of the Unlawful Activities (Prevention) Act, 1967 and consequently smuggling of gold and that too of a quantity which is bailable under the Customs Act cannot be treated as Terrorist Act.

Tags : RAJASTHAN HIGH COURT   CUSTOMS ACT   1962   UNLAWFUL ACTIVITIES (PREVENTION) ACT   1967   TERRORIST ACT   BAILABLE   SCHEDULE-II  

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