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No Coercive Action in Mayapuri Scrap Market: Delhi HC - (16 Apr 2019)

ENVIRONMENT

Delhi High Court has directed that no coercive action should be taken till April 26 against those who fail to pay a fine of Rs. 1 lakh levied by the Delhi Pollution Control Committee (DPCC) as environmental damage compensation.

Tags : DELHI HIGH COURT   MAYAPURI SCRAP MARKET  

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