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[Cites 0, Cited by 0] [Section 20(20)] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(20)(b) in Delhi Electricity Regulatory Commission (State Grid Code) Regulations, 2008

(b)The term of this Agreement shall stand modified or terminated automatically as per the Regulations which DERC may issue from time to time in accordance with the functions and powers of the Commission under the Act. As soon as practicable following any Regulations of the Commission which has the effect of modifying the terms of this Agreement, the Transmission Licensee shall prepare a revised version of this agreement, incorporating the modified term and following Agreement between the Transmission Licensee and User that the revised version accurately reflects the relevant Regulation, the User shall execute the revised version.