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SC: SERC Can Reject Adoption of Tariff if Not Aligned With Market Prices - (09 Jan 2024)

ELECTRICITY

Supreme Court has held that State Electricity Regulatory Commission (SERC) has authority to reject adoption of tariff if it isn’t aligned with market prices as Electricity Act empowers Commission to regulate matters including price at which electricity shall be procured from generating companies.

Tags : SUPREME COURT   TARIFF   MARKET PRICES   SERC  

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