Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] Union of India - Subsection Section 25(e) in Central Electricity Regulatory Commission (Furnishing Of Technical Details By The Generating Companies) Regulations, 2009 (e)Target beneficiary" means an agency who is likely to be entering into a long-term power purchase agreement with the generating company;
