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Madras HC: Welfare Govt. Should Strive to Enforce Prohibition Rather than Establishing Liquor Shops - (06 Jun 2025)

CIVIL

Madras High Court has stated that it is a constitutional philosophy and the Directive principles insist that a welfare Government should strive wholeheartedly to enforce prohibition, rather than establish more TASMAC shops which adversely affect public health.

Tags : MADRAS HIGH COURT   LIQUOR SHOPS   CONSTITUTIONAL PHILOSOPHY  

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