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Kerala HC: Non-Constitution of Special Courts Cannot Affect Seizure & Confiscation Proceedings - (05 Dec 2022)

MINES AND MINERALS

Kerala High Court has held that non-constitution of Special Courts under Section 30B of the Mines and Minerals (Development and Regulation) Act, 1957 cannot affect seizure and confiscation proceedings under the Act.

Tags : KERALA HIGH COURT   MINES AND MINERALS   SPECIAL COURTS  

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