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Gujarat HC: 5 Days Period to Register FIR From Date of Seizure Mandatory Under GMR, 2017 - (08 Jun 2022)

MINES AND MINERALS

Gujarat High Court has held that registration of FIR within 45 days from the date of seizing machinery involved in illegal mining activities is mandatory under Rule 12 of the Gujarat Mineral Rules (GMR), 2017, failing which, the authorities would be liable to release the seized material.

Tags : GUJARAT HIGH COURT   GUJARAT MINERAL RULES   SEIZURE  

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