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SC: UP Govt. Lays Down Guidelines for Invocation of Gangsters Act - (15 May 2025)

CRIMINAL

Uttar Pradesh government has framed guidelines in relation to invocation of the provisions of Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 after Supreme Court asked it to consider laying down such guidelines while considering the case of a person booked under the Act.

Tags : UTTAR PRADESH GOVERNMENT   SUPREME COURT   ANTI-SOCIAL ACTIVITIES  

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