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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2)(c) in APERC - Renewable Power Purchase Obligation (Compliance by purchase of Renewable Energy/Renewable Energy Certificates) Regulations, 2012

(c)That in respect of CPP, it has not at all availed or does not at all propose to avail any benefit in the form of concessional / promotional transmission or wheeling charges, banking facility and waiver of electricity duty.