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Telang. HC: Passing Preventive Detention Order for Repeated Illegal Sale of Spurious Liquor is Valid - (24 Jun 2025)

CRIMINAL

Telangana High Court has held that owing to the last prong of section 2(a) of the Telangana Preventive Detention Act, 1986 passing an order of preventive detention for repeated illegal sale of spurious liquor, classified as 'unfit for human consumption' is a valid ground.

Tags : TELANGANA HIGH COURT   PREVENTIVE DETENTION   HUMAN CONSUMPTION  

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