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SC: Petition Challenging Advisory Board’s Opinion under COFEPOSA Act is Not Maintainable - (21 Jul 2023)

CIVIL

Supreme Court has held that a special leave petition challenging a report of the Advisory Board/Opinion of the Board under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act 1974 (COFEPOSA) is not maintainable.

Tags : SUPREME COURT   ADVISORY BOARD   COFEPOSA ACT  

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