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Harinagar Sugar Mills Ltd. (Biscuit Division) & Anr Vs State Of Maharashtra & Ors
Decision:
Allowed
04-06-2025
.... s enacting a prohibition and not a mere regulation. The nature of the business is, therefore, an important element in deciding the reasonableness of the restrictions. The right of every citizen to pursue any lawful trade or business is obviously subject to such reasonable conditions as may be dee ...
Supreme Court Of India
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