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The Court cautioned respondent 4 (Principal Secretary, Law and Legal Affairs Department) to remain “alive to his duty” to file a proper and complete affidavit.
Central Sales Tax Act, 1956 — S. 8(5) (after 2002 Amendment) and S. 8(4) — Applicability of S. 8(5) after amendment to
The accused has spent more than six years in custody, despite which, the matter is still at the stage of examination of prosecution witnesses and only 11 out of 100 witnesses are examined till now.
