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Gujarat HC Quashes Order Cancelling License of ‘K News Channel’ - (17 Jun 2022)

CIVIL

Gujarat High Court while quashing District Magistrate’s order cancelling license of ‘K News Channel’ has held that it is violation of the principle of natural justice as the order did not comply with Section 8 of Gujarat Cinemas (Regulation) Act, 2004.

Tags : GUJARAT HIGH COURT   NATURAL JUSTICE   CINEMAS REGULATION  

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