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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(8) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(8)Designated ISTS Customers shall provide payment security as determined through detailed procedures developed by the CTU. The level of such payment security shall be related to the Approved Withdrawal or Approved Injection.