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Karnataka High Court: Smoking Hookah as Addictive and Harmful as Smoking Cigarettes - (23 Apr 2024)

CIVIL

Kar. HC has upheld State Government’s notification that banned sale, consumption, storage, etc of hookah products within State and observed that hookah is as addictive and as harmful as cigarette, therefore the action of the State is in strict consonance with Article 47 of the Constitution of India.

Tags : KARNATAKA HIGH COURT   HOOKAH   ADDICTIVE   ARTICLE 47 OF COI  

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