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Right to close business protected under Art. 19(1)(g), but subject to reasonable restrictions; SC strikes down state action against closure as unconstitutional

Right to close business protected under Art. 19(1)(g), but subject to reasonable restrictions; SC strikes down state action against closure as unconstitutional

Published on June 11, 2025June 11, 2025By Santosh Singh

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Previous storyRight to close business protected under Art. 19(1)(g), but subject to reasonable restrictions; SC strikes down state action against closure as unconstitutional

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