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

State of Jammu-Kashmir - Subsection

Section 2(xxvii) in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016

(xxvii)"Renewable Purchase Obligation (RPO)" means minimum percentage as specified under Regulation 7.1 of J&KSERC (Renewable Power Purchase obligation, its compliance and REC frame work implementation) Regulations, 2011 shall be applicable to all Distribution Licensees in the State of Jammu & Kashmir as well as to open access consumers and captive users within the State of Jammu & Kashmir ;