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

State of Madhya Pradesh - Subsection

Section 7(8) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(8)For a given day, amount payable/receivable by each Intra-State Entity and Regional Deviation amount payable/receivable by the Madhya Pradesh shall be matched with the average of total pay-ables and total receivables. Net Deviation payable (+) receivable (-) for any Intra-State Entity for a given Week shall be the Arithmetic sung of matched Deviation charges payable (+) / receivable (-) for all the days in a Week. The imbalance settlement of Deviation charges of the Intra State entities shall be done by State Load Despatch Centre as per Appendix.