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Karnataka HC Provides Temporary Relief to Grain Merchants - (09 Nov 2015)

Karnataka HC on petition filed by Asha Trading Co., Mangaluru, which questioned legality of seizure while complaining that certain orders on licensing and reduction in stock pulses limit were not gazetted by State Government as mandated by law, has directed Govt. to release 500 quintals of pulses.

Tags : KARNATAKA HC   GRAIN MERCHANTS  

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