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Karnataka HC to State: Do not Take Any Coercive Action against Vedanta Limited over FDT Issue - (12 Aug 2016)

Karnataka HC has directed State Government not to take any coercive action against Vedanta Limited for non-payment of Forest Development Act (FDT) in terms of the Karnataka Forest (Amendment) Act, 2016 gazetted on July 27, 2016.

Tags : KARNATAKA HC   VEDANTA LIMITED  

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