Section 2(2) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(2)Words and expressions used in these regulations and not defined herein but defined in the Act or the Connectivity Regulations or STOA Regulations or Grid Code or any other regulations specified by the Commission shall, unless the context otherwise requires, have the meanings assigned to them under the Act or the Connectivity Regulations or STOA Regulations or the Grid Code or any other regulations specified by the Commission from time to time.CHAPTER-2 General Provisions
