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JKL HC: Standing Order Issued by State for Regulation of Stone Crushing Units is a Valid Legislation - (06 Mar 2023)

MINES AND MINERALS

Jammu and Kashmir and Ladakh High Court while observing that Standing Order issued by J&K Government in 2021 for regulation of the stone crushing units in the UT as a valid piece of legislation, stated that said order liberalized the establishment of stone crusher units.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   STONE CRUSHER   STANDING ORDER  

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