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Mad. HC: Can’t Keep a Shop Closed Forever Merely Because it had Banned Tobacco Product for Sale - (04 Jan 2024)

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Madras High Court while observing that sealing a shop affects the right to livelihood of a person guaranteed under Article 19(1)(g) of the Constitution, has held that merely for the reason that banned tobacco products were kept for sale, a shop cannot be closed forever.

Tags : MADRAS HIGH COURT   SHOP   LIVELIHOOD   BANNED TOBACCO PRODUCTS  

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