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JKL HC: Can’t Proceed With Prosecution Against Partners Without Arraigning Firm as Accused - (20 Feb 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that existence of Section 66 in the Food Safety and Standard Act 2006 is a clear indicator of the fact that the criminal prosecution cannot proceed against partners without arraigning the firm as an accused.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   FOOD SAFETY AND STANDARD ACT   PROSECUTION  

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