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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(16) in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019

(16)"Energy Purchase Agreement" means an agreement executed between the Distribution Licensee and the Project Developer for procurement of power from Renewable Energy Projects in accordance with the provisions of these Regulations;