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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(3) in Tamil Nadu Electricity Regulatory Commission (Demand Side Management) Regulations, 2013

(3)In order to qualify for cost recovery, each program shall be.-
(a)approved by the Commission prior to implementation;
(b)implemented in accordance with the approved program plan; and
(c)implemented cost effectively.