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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(ii) in Central Electricity Regulatory Commission (Power Market) Regulations, 2010

(ii)Subject to the provisions of these regulations, operationalisation of Scheduling of Collective Transactions through the Power Exchange(s), shall be in accordance with the detailed procedure issued under the CERC ( Open Access in Inter State Transmission ) Regulations 2008 and as amended form time to time .