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Delhi HC Upholds Validity of Notifications Banning Manufacture & Sale of Chewing Tobacco Products - (11 Apr 2023)

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Delhi High Court while upholding notification of State banning manufacture & sale of chewing tobacco products and observed that though scheduled products falling under COTPA are regulated by separate provisions, Act can’t be considered as all-encompassing legislation on the subject.

Tags : DELHI HIGH COURT   COTPA   NOTIFICATIONS   BAN   CHEWING TOBACCO  

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