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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(2)"Additional Capital expenditure" means the capital expenditure incurred, or projected to be incurred after the date of commercial operation of the project by the generating company or the transmission licensee, as the case may be, in accordance with the provisions of these regulations;