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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5)(e) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(e)Any grant received from the Central or State Government or any statutory body or authority for the execution of the project which does not carry any liability of repayment.