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Discoms can Seek Tweak in Power Purchase Agreements for Costlier Coal: Supreme Court - (30 Oct 2018)

Supreme Court has allowed states that buy power from large projects of the Tata, Adani and Essar groups to approach the central electricity regulator for a tweak in contracts to allow the producers to bill these states for higher cost of imported coal.

Tags : SUPREME COURT   DISCOMS  

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