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Guj. HC: Licensing Authority Can’t Discriminate Among Co-Accused Persons in Renewal of Arms Licenses - (25 Aug 2022)

CIVIL

Gujarat High Court has held that a licensing authority under the Arms Act cannot discriminate between two co-accused persons by renewing the license of one of them and refusing the same treatment to the other citing criminal antecedents.

Tags : GUJARAT HIGH COURT   LICENSING AUTHORITY   ARMS ACT  

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