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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(1) in The Electricity Act, 2003

(1)There shall be constituted a Fund to be called the Central Electricity Regulatory Commission Fund and there shall be credited thereto–
(a)any grants and loans made to the Central Commission by the Central Government under section 98;
(b)all fees received by the Central Commission under this Act;
(c)all sums received by the Central Commission from such other sources as may be decided upon by the Central Government.