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Cal. HC: Argument of Implied Repeal of Section 272/273 IPC via FSS Act is Not Justified - (03 Aug 2023)

CRIMINAL

Calcutta High Court has held that though a separate, specific, distinct procedure has been laid down in FSS Act 2006 to initiate/launch a proceeding against the offender of food laws that does not ipso facto debar the police to initiate/register a case u/s 272 or 273 of IPC.

Tags : CALCUTTA HIGH COURT   FSS ACT   FOOD LAWS   POLICE  

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