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Delhi High Court Says 'Pulses Comes Within the Ambit of Term Food Grains' - (21 Jul 2017)

Delhi HC, while examining whether pulses fall within the scope of term ‘grains’ for the purpose of exemption from levy of Environment Compensation Charge (ECC) has said that the word “grains” in the context of food stuffs would obviously imply “food grains” and the said term plainly includes pulses.

Tags : DELHI HIGH COURT   FOOD GRAINS   PULSE  

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