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Mad. HC: Proposed Changes in Criminal Laws Could have been Brought Through Amendments - (19 Jul 2024)

CRIMINAL

Madras High Court while listening to Public Interest Litigations (PILs) challenging the constitutionality of the three new criminal laws, has observed that changes that have been made in the new laws could have been incorporated by way of amendments in the repealed acts.

Tags : MADRAS HIGH COURT   PUBLIC INTEREST LITIGATIONS   CRIMINAL LAWS  

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