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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(i) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(i)In case of commercial operation of all the units of a generating station or all elements of a transmission system prior to 1.4.2019, the generating company or the transmission licensee, as the case may be, shall file consolidated petition in respect of the entire generating station or transmission system for the purpose of determination of tariff for the period 1.4.2019 to 31.3.2024: