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SC: Limitation Period of 2 Years to be Applicable on Dues Incurred after Enforcement of 2003 Act - (07 Nov 2024)

ELECTRICITY

Supreme Court has held that the limitation period of two years prescribed for recovery of dues under Section 56 of the Electricity Act, 2003 would apply to liabilities arising under the 2003 Act, and not prior to the enforcement thereof.

Tags : SUPREME COURT   ELECTRICITY ACT   RECOVERY OF DUES  

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