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Madras High Court: Section 15(2) Safeguards Need Not Apply to Searches in Commercial Spas - (07 Jul 2026)

CRIMINAL

Madras High Court has held that the safeguards under Section 15(2) of the Immoral Traffic (Prevention) Act, requiring independent local witnesses during warrantless searches, are mandatory only when the search is conducted at residential premises, not commercial establishments such as spas.

Tags : SAFEGUARD   IMMORAL TRAFFIC (PREVENTION) ACT   COMMERCIAL SPAS  

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