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SC: NCR States to Form Teams to Monitor Compliance of GRAP Measures - (20 Dec 2024)

ENVIRONMENT

Supreme Court has directed the NCR States to create multiple teams who shall regularly submit reports regarding compliance as well as breaches of GRAP III and GRAP IV measures to the respective governments so that immediate action can be taken.

Tags : SUPREME COURT   NCR STATES   GRAP MEASURES  

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