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SC: Past Tax Dues on Mineral Rights Can be Recovered but Not for Period Before 1st April, 2005 - (14 Aug 2024)

MINES AND MINERALS

Supreme Court has rejected the argument that power of States to charge tax dues on mineral rights should only be applied prospectively and clarified that States are allowed to recover tax dues for past period but not on transactions made before 1st April, 2005.

Tags : SUPREME COURT   MINERAL RIGHTS   TAX DUES  

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