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Kerala HC: 30th March’s Government Order Doesn’t have Force of Law to Permit Commercial Film Making - (28 Jul 2025)

ENVIRONMENT

Ker. HC has observed that government order dated 30th March 2013 issued by State of Kerala does not have the force of law to permit commercial film making and commercial TV serials in wildlife sanctuaries, national parks and tiger reserves contrary to the scheme of Wild Life (Protection) Act, 1972.

Tags : KERALA HIGH COURT   GOVERNMENT ORDER   COMMERCIAL FILM MAKING  

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