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Ker. HC: Person Seeking Job in Pakistan Doesn’t Make Him Enemy Under Defence of India Rules - (26 Jun 2024)

CIVIL

Kerala High Court has observed that only for the reason that an individual has gone to Pakistan in search of a job will not bring him within the definition of an enemy under Rules 130 or 138 of the Defence of India Rules, 1971.

Tags : KERALA HIGH COURT   DEFENCE OF INDIA RULES   PAKISTAN  

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