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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(a) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019

(a)An irrevocable, unconditional and revolving Letter of Credit in favour of the Central Transmission Utility through a bank as specified in Regulation 35 equivalent to two point one(2.1) times the average monthly bill amount towards transmission charges with a validity of 1 year.