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Delhi HC Seeks Centre’s Reply on Jindal’s Plea for Refund of Additional Levy in Coal Auction - (23 Nov 2016)

Delhi High Court has sought Centre's response on a plea filed by Jindal Power Limited for refund of over Rs 1,185 crore, paid by company as an additional levy for participating in coal auction as a result of mandatory provisions of Coal Mines Act.

Tags : DELHI HIGH COURT   JINDAL POWER   COAL MINES ACT  

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