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Kar. HC: Non-furnishing of Data by a Company Impacts Planning of the Economic Policies of Nation - (31 Jul 2023)

CRIMINAL

Karnataka High Court while dismissing plea filed by a company to quash proceedings under Collection of Statistics Act, 2008 for non-furnishing of data, has observed that though non-furnishing of data may seem to be a trivial offence but it impacts the planning of economic policies of a nation.

Tags : KARNATAKA HIGH COURT   STATISTICAL DATA   ECONOMIC POLICIES  

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