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SC Directs BSES Power Discoms to Reply over Rs 6,000-Crore Dues - (15 Dec 2015)

Supreme Court has sought response from Reliance Infra-backed BSES power discoms as to why they should not be asked to immediately clear their electricity dues of over Rs 6,000 crore payable since 2010.

Tags : SUPREME COURT   BSES POWER DISCOMS  

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