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US Supreme Court Strikes Down New York Law Limiting Guns in Public - (24 Jun 2022)

CRIMINAL

United States Supreme Court has struck down a New York law that placed strict restrictions on carrying concealed firearms in public for self defense by opining that the century-old law requiring that applicants demonstrate proper cause and good moral character violates the Second Amendment.

Tags : US SUPREME COURT   FIREARMS   SELF DEFENSE   SECOND AMENDMENT  

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