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M/S Indian Oil Corporation Limited Vs V.B.R. Menon & Others
Decision:
Disposed Of
14-03-2023
.... (3); and (3) that the directions issued under Section 5, either by the Central Government itself or by the Authority constituted under Section 3(3) are amenable to the appellate jurisdiction of the National Green Tribunal. 35. We now proceed to consider whether the NGT has the power &a ...
Supreme Court Of India
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