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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(7) in Andhra Pradesh Electricity Regulatory Commission (Interim Balancing and Settlement Code) Regulation, 2006

7.2Such Account shall be examined and signed by a Committee comprising the STU. DISCOMs and Generators:Provided that in the case of Generators, only one representative, as approved by the Commission, from each class of Generators mentioned below shall be represented on the Committee:Central Generating Stations (CGS)APGENCOIndependent Power Producers (IPPS)Non-conventional Energy (NCE) Developers (Biomass, Mini-hydel, Hydro, Wind, etc.) Captive Power Plants (CPs)