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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(4) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013

(4)The licensee shall purchase power from renewable energy sources as in accordance with the policy on purchase of power from renewable energy sources and cogeneration and the Renewable Power Purchase Obligation specified by the Commission under J&K SERC (Renewable Power Purchase Obligation, its Compliance and REC framework implementation) Regulation, 2011.