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Telangana High Court: Section 18 UAPA is Penal in Nature, Needs to be Proved by Prosecution - (29 Mar 2024)

CRIMINAL

Telangana High Court while granting bail to members of Popular Front of India, has held that Section 18 of Unlawful Activities Prevention Act (UAPA), 1967 is only a penal provision and ultimately it has to be proved by producing evidence.

Tags : TELANGANA HIGH COURT   POPULAR FRONT OF INDIA   SECTION 18 OF UAPA  

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