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SC: No 'Change in Law' Claim for Withdrawal of Deemed Export Benefits by Power Generators - (21 Aug 2025)

CIVIL

SC has ruled that power generators can't claim compensation for DGFT’s withdrawal of deemed export benefits, holding such clarifications were not a 'change in law.' As power plants are immovable, they don’t qualify under FTP’s criteria.

Tags : SUPREME COURT   POWER GENERATORS   NABHA POWER   APTEL  

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