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Gujarat HC: Sample Analysis Report of Central Insecticides Lab is Conclusive Evidence - (10 May 2022)

CIVIL

Gujarat High Court has observed that the sample analysis report received from the Central Insecticides Laboratory under Section 24(4) of the Insecticides Act, 1968 is a conclusive proof of facts involved.

Tags : GUJARAT HIGH COURT   CENTRAL INSECTICIDES LABORATORY   SECTION 24(4)   INSECTICIDES ACT   CONCLUSIVE  

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