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Bom. HC Upholds Constitutional Validity of Goa’s Green Cess Act - (22 Sep 2023)

CONSTITUTION

Bombay High Court has upheld the constitutional validity of Goa’s Green Cess Act and observed that if the State levies a cess/fee upon Petitioners for taking measures to reduce carbon footprint or to deal with deleterious effects of its increase, Petitioners can’t say that they receive no benefits.

Tags : BOMBAY HIGH COURT   GREEN CESS   VALIDITY  

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