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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(5)(i) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(i)a provisional tariff based on the generic levellised tariff, if any, notified by the Central Commission for that technology(ies), for the relevant timeframe, or any other rate as may be considered appropriate by the Commission;