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All. HC: With S. 111 of BNS Covering 'Organised Crime' It Appears Gangsters Act has become Redundant - (11 Jul 2025)

CRIMINAL

All. HC has remarked that the provision of S. 111 BNS is regarding punishment for committing the offence of organized crime like the provisions of the U.P. Gangsters Act and therefore, with incorporation of S. 111 BNS it appears that provisions of U.P. Gangsters Act have become redundant.

Tags : ALLAHABAD HIGH COURT   ORGANIZED CRIME   SECTION 111  

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