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J&K&L HC: Investigating Agency of State Government Can Probe Scheduled UAPA Offences - (21 Dec 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court recently has held that provisions of National Investigation Act do not prohibit investigation of Scheduled offences under UAPA by Local Investigating Agencies and can be probed by investigating agencies of State government.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   INVESTIGATING AGENCY   UAPA   SCHEDULED OFFENCES  

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