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State of Tamilnadu - Section

Section 20 in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004

20.

The reactive energy charges payable to or receivable by the State Electricity Board or the State Transmission Utility shall be paid to or received from the pool by the State Electricity Board or the State Transmission Utility concerned and shall not be apportioned to the embedded customers.