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SC: Law in Force on Date of Taking Final Decision by Authority, Alone Would Be Applicable - (20 Apr 2017)

Supreme Court has set aside a Kerala HC judgment, which had held that law to be applied for consideration of application for grant of foreign liquor licence must be as on date on which Excise Commissioner made recommendation for grant of licence, as was in force on that date.

Tags : SUPREME COURT   FOREIGN LIQUOR LICENCE  

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