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[Cites 0, Cited by 0] [Section 7(18)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(18)(e) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(e)Case-V: If State Reactive Charges are receivable by Discoms and no Regional Reactive Charges (RRC) are receivable and reserve (RRA) has no balance available then no Reactive Charges shall be payable to the Discoms.