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

State of Uttar Pradesh - Subsection

Section 28(2) in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009

(2)The Plant shall be under obligation to comply with the directions issued to it by SLDC and shall pay fee and charges payable to SLDC as specified by the Commission from time to time by order.