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Supreme Court: SEZ Developers Must Apply for Recognition and be Scrutinized - (21 May 2024)

ELECTRICITY

SC has observed that a SEZ developer is required to make an application as per AP Electricity Regulatory Commission (Distribution Licence) Regulations, 2013 as it does not ipso facto confer status of "deemed distribution licensee" without any scrutiny and without being under requirement to apply.

Tags : SUPREME COURT   SEZ DEVELOPERS   DEEMED DISTRIBUTION LICENSEE  

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