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SC: Offence of Organised Crime is Constituted by at Least One Instance of Continuation - (16 Dec 2022)

CRIMINAL

Supreme Court has held that offence of organised crime under Gujarat Control of Terrorism and Organised Crime Act, 2015 is constituted by at least one instance of continuation, apart from continuing unlawful activity.

Tags : SUPREME COURT   ORGANISED CRIME   GUJARAT   UNLAWFUL ACTIVITY  

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