Duncan Industries case, Union of India, industrial law, Supreme Court

0 10 Feb, 2006
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Duncan Industries Ltd. and Anr Vs. Union of India

Supreme Court Of India Civil Appeal /1073/2006

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Case Background

Duncan Industries Ltd., engaged in manufacturing and selling urea, challenged the Retention Price Scheme (RPS) introduced by the Government of India to provide subsidies to fertilizer manufacturers due to controlled ... retail prices.

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