Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Joint Venture for Setting up of Nuclear Power Stations- (Press Information Bureau) (17 Nov 2016)

MANU/PIBU/0871/2016

Power and Energy

Nuclear Power Corporation of India Limited (NPCIL) has incorporated Joint Venture (JV) companies - Anushakti Vidhyut Nigam Limited and NPCIL - Indian Oil Nuclear Energy Corporation Limited with National Thermal Power Corporation (NTPC) Ltd. and Indian Oil Corporation Limited, respectively, for setting up nuclear power plants. Preliminary discussions have been held with ONGC Ltd. in this regard. Exploratory Discussions for setting up a Joint Venture with the Indian Railways to set up nuclear power plants has been held. This information was provided by the Union Minister of State (Independent Charge) Development of North-Eastern Region (DoNER), MoS PMO, Personnel, Public Grievances & Pensions, Atomic Energy and Space, Dr. Jitendra Singh in a written reply to a question in Rajya Sabha today.

Tags : JOINT VENTURE   POWER STATIONS   SETTING UP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved