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SC: Storage Facility for Edible Oil Not Allowed Outside Port Area - (03 Feb 2023)

ENVIRONMENT

Supreme Court while observing that word ‘within’ used for CRZ-I and ‘in’ used for CRZ-II in the CRZ Notification of 2011 cannot be interpreted to include what is outside the port areas has held that storage facility for edible oil is not allowed outside port area.

Tags : SUPREME COURT   CRZ   STORAGE FACILITY   EDIBLE OIL  

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