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    Hindu v. State Of Tamil Nadu

    In view of the law laid down by this Court in C.A. No. 1633 of 1974 [Indian Express (P.) Ltd. v. State of Tamil Nadu printed at page 474 supra] there is no force in this appeal. The appeal is dismissed a accordingly. No costs.

    Appeal dismissed.

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    Hindu v. State Of Tamil Nadu
    (Nov 3, 1987)