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Ker HC: If 1st Detention Order Passed Before 31.12.2014, it Won’t be Considered for Subsequent Order - (05 Jan 2024)

CRIMINAL

Kerala High Court while observing that S.12 of Kerala Anti-Social Activities (Prevention) Act, 2007 and 2014 amendment would operate only prospectively, has held that detention order passed prior to 31.12.2014, can’t be taken into account for passing a subsequent detention.

Tags : KERALA HIGH COURT   ANTI-SOCIAL ACTIVITIES   DETENTION  

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