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Guj. HC: State Authorities Need to Introspect Their Casual Attitude in Passing Detention Order - (08 May 2023)

CRIMINAL

Gujarat High Court while observing that State Authorities are passing orders in a casual manner, has stated that State Authorities should introspect about their actions as many orders passed do not stand the test of settled legal proposition of law.

Tags : GUJARAT HIGH COURT   DETENTION ORDER   STATE AUTHORITIES  

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