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MP HC: Relocation of Liquor Shop Doesn’t Violate Shop Owner’s Right to Trade - (02 Aug 2024)

CONSTITUTION

Madhya Pradesh High Court has held that license to run a liquor shop is not a business but it is a privilege conferred by the State and an order regarding relocation of a liquor shop is not violative of right to trade under Article 19(1)(g) of the Constitution of India.

Tags : MP HIGH COURT   A. 19(1)(G) OF COI   RELOCATION  

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