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Supreme Court Says 'Not Averse to Modifying Order' That Bans Liquor Vends Near Highways - (30 Mar 2017)

Supreme Court, while noting that it was not averse to modifying its order of December 15, 2016 that bans liquor vends within 500 metres of State and National Highways, has asked for suggestions on how to balance conflicting rights involved in matter.

Tags : SUPREME COURT   LIQUOR   HIGHWAYS  

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