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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009

(1)The existing licensee shall be re-classified as under, namely:-
Existing Category Proposed Category
Category 'A' Category III
Category 'B' and 'C Category II
Category 'D', 'E' and 'F' Category I