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Karnataka HC Upholds Amendments to Karnataka Essential Commodities Order 2017 - (14 Jan 2022)

CIVIL

Karnataka High Court has upheld the amendments made to the Karnataka Essential Commodities Public Distribution System (Control) Order 2017, fixing minimum educational qualification and period of extension of dealership of fair price shops to the eligible family member of the original dealer, who dies before the age of 65.

Tags : KARNATAKA HIGH COURT   KARNATAKA ESSENTIAL COMMODITIES PUBLIC DISTRIBUTION SYSTEM (CONTROL) ORDER 2017  

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