Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 2C in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 2C. : The total energy charge shall be worked out based on ex-bus energy scheduled to be sent out.
