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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2) in The Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007

(2)The requester and user shall furnish data as required by the Appropriate Transmission Utility or by the licensee or generating station with whose system the inter-connection is proposed, for permitting interconnection with the grid.