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Karnataka High Court Strikes Down Rules Levying Extra Fee on Minor Minerals from Other States - (11 Jan 2021)

MINES AND MINERALS

Karnataka High Court has struck down Rule 42 (7) of the Karnataka Minor Mineral Concession Rules, 1994, introduced by way of an amendment dated 30th June, 2020, holding it to be unconstitutional and ultra vires to the Mines and Minerals (Development and Regulation) Act, 1957.

Tags : KARNATAKA HIGH COURT   FEE ON MINOR MINERALS  

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