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

Union of India - Subsection

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

(e)"Approved Short Term Injection" means the injection, as per the Short Term Open Access approved by RLDC / NLDC such injection including all injections cleared on the power exchange;