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Madras HC: Government’s Argument Against Tobacco is Like Devil Quoting Scripture - (28 Oct 2022)

CIVIL

Madras High Court while dealing with State's argument that consumption of tobacco is causing a serious health hazard and Article 47 of the Constitution imposes a duty on it to improve public health, has compared it to "devil quoting the scripture or pot calling the kettle black".

Tags : MADRAS HIGH COURT   TOBACCO   HEALTH HAZARD  

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