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SC: Preventive Detention Can't be Invoked for Ordinary Law And Order Situation - (27 Jun 2022)

CRIMINAL

Supreme Court has held that the powers to be exercised under preventive detention law are exceptional powers which have been given to the government for its exercise in an exceptional situation and cannot be exercised in a routine manner.

Tags : SUPREME COURT   PREVENTIVE DETENTION   EXCEPTIONAL SITUATION  

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