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Gauhati HC: Assam Minerals Dept Can't Stop Railway From Moving Goods in Course of Inter-State Trade - (29 Apr 2022)

MINES & MINERALS

Gauhati High Court has prima facie observed that the Assam Mineral Development Corporation can't stop the Railways from transporting goods, in this case coal, in course of inter-state trade, in want of a joint No Objection Certificate being issued by the Corporation.

Tags : GAUHATI HIGH COURT   ASSAM MINERAL DEVELOPMENT CORPORATION   NO OBJECTION CERTIFICATE   INTER-STATE TRADE  

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