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SC: Special Court Can Conduct Joint Trial of MMDR Offences With IPC Offences - (02 Dec 2021)

MINES AND MINERALS

Supreme Court has held that a Special Court under the Mines and Minerals (Development and Regulation) Act, 1957 can conduct joint trial of the offences under the MMDR Act along with the offences under the Indian Penal Code, 1860 as per Section 220 of the Code of Criminal Procedure, 1973.

Tags : SUPREME COURT   JOINT TRIAL OF MMDR OFFENCES  

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