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[Cites 0, Cited by 0] [Section 7(18)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(18)(b) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(b)Case-II: If Regional Reactive Charges' is payable (+) by MP and (Regional Reactive Charges State Reactive Charges Receivable) > State Reactive Charge Payable: Surplus amount, if any, available in reserve (RRA) shall be withdrawn to match (Regional Reactive Charge + State Reactive Charge Receivable) and State Reactive Charge Payable. If there is no reserve or if it is inadequate to meet the gap, State Reactive Charge Receivable and State Reactive charge Payable shall be reduced appropriately to match the total pay ables and total receivables;