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Delhi HC: Gold Smuggling Without Threatening Economic Security of India is not a ‘Terrorist Act’ - (06 Jun 2022)

CRIMINAL

Delhi High Court has held that mere smuggling of gold without any connection to threatening economic security or monetary stability of India cannot be considered as a terrorist act under the Unlawful Activities (Prevention) Act.

Tags : DELHI HIGH COURT   UAPA   GOLD SMUGGLING  

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