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SC: Appeal Against Retrospective Application of Electricity Act, 2003, Allowed - (04 Nov 2024)

ELECTRICITY

Supreme Court has allowed an appeal against the judgment of the MP High Court concerning the retrospective application of Electricity Act, 2003 and has stated that the old demand in terms of the Electricity Act, 1948 could be enforced only up to 2 years from the enforcement of the new Act.

Tags : SUPREME COURT   MP HIGH COURT   RETROSPECTIVE APPLICATION  

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