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Karnataka HC Quashes Rule 8(1) of Mineral Concession Rules, 2006 - (05 Dec 2016)

Karnataka High Court has quashed Rule 8(1) of Minerals (other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016, pertaining to limitation it imposes on ‘minerals not specified in First Schedule of Act’.

Tags : KARNATAKA HIGH COURT   MINERAL CONCESSION RULES   2006   RULE  

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