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Bom. HC on PIL Seeking Ban on Advertising Non-Veg Food: Why Are You Encroaching On Others' Rights? - (27 Sep 2022)

CIVIL

Bombay High Court while hearing plea filed by Jain religious body seeking ban on advertising of non-vegetarian food, has held that there is no law that provides for such relief and raised question as to why petitioners are encroaching on someone else’s rights by making such demand.

Tags : BOMBAY HIGH COURT   NON-VEG FOOD   ADVERTISEMENT  

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