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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(5)(iv) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006

(iv)The reactive energy charges payable to or receivable by the STU shall be paid to or received from the pool by the STU concerned and shall not be apportioned to the embedded customers.