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Supreme Court Dismisses PIL Challenging Centre’s Ethanol Blending Programme - (01 Sep 2025)

MOTOR VEHICLES

Supreme Court has dismissed a Public Interest Litigation (PIL) that challenged the Central Government’s Ethanol Blending Programme mandating the sale of petrol blended with 20% ethanol (E20).

Tags : SUPREME COURT   ETHANOL BLENDING PROGRAMME   PUBLIC INTEREST LITIGATION  

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