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Madhya Pradesh HC: Grave Socio-economic Crimes Should Not Be Lightly Taken up - (30 Jun 2017)

Madhya Pradesh High Court has directed Trial Court to impose minimum sentence specified in Statute in offences of grave socio-economic crime where a person for his or her benefit sell adulterated items that have adverse effect on human health.

Tags : MADHYA PRADESH HIGH COURT   SOCIO-ECONOMIC CRIME  

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