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SC Upholds Practice of Jallikattu As Permitted by the 2017 Tamil Nadu Amendment - (18 May 2023)

CONSTITUTION

Supreme Court Constitution Bench while upholding practice of Jallikattu as permitted by the 2017 Tamil Nadu Amendment to the Prevention of Cruelty to Animals Act, 1960, held that concerned laws cannot be construed as colourable legislations

Tags : SUPREME COURT   CONSTITUTION BENCH   JALLIKATTU   PREVENTION OF CRUELTY TO ANIMALS  

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