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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(d)"Approved Additional Medium Term Injection" means the additional injection, as per the Medium Term Open Access approved by CTU after submission of data to NLDC by the Designated ISTS Customer over and above the Approved Injection for the Designated ISTS Customer for each representative block of months, [***] [Omitted 'peak and off-peak scenarios' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).] at the ex-bus of the generator or any other injection point of the Designated ISTS Customer into the ISTS;