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Bombay HC: Liquor Ban for Long Period Violates Merchants' Right to Livelihood - (30 Jan 2023)

CONSTITUTION

Bombay High Court while reducing 4 day ban on liquor sale in various districts in Maharashtra due to MLC graduate constituencies elections to just the day of voting, has held that longer ban would violate the merchants' right to livelihood under Article 21 of the Constitution.

Tags : BOMBAY HIGH COURT   LIQUOR BAN   RIGHT TO LIVELIHOOD  

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