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Allahabad High Court: Gangsters Act Not Being Invoked With Due Procedure - (29 Jul 2024)

CRIMINAL

All. HC while emphasizing on prohibition of harassment & oppression of innocent individuals, has observed that in many cases it is found that competent authorities were not following due procedure prescribed by U.P. Gangsters & Antisocial Activities (Prevention) Rules, 2021 in preparing gang chart.

Tags : ALLAHABAD HIGH COURT   GANGSTERS ACT   COMPETENT AUTHORITIES  

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