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

State of Tamilnadu - Subsection

Section 2(f) in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004

(f)"Existing beneficiary" means a person having firm allocation from a central power generating station on the date of coming into force of these Regulations and who had entered into Bulk Power Transmission Agreement with the Central Transmission Utility;