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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(h) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013

(h)[ Municipal Solid Waste based power project. [Added by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).] – The project shall qualify to be termed as a Municipal Solid Waste based power project, if it is using new plant and machinery based on Rankine cycle technology and using Municipal Solid Waste as fuel sources.]