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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(4) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013

(4)Solar generating plants with capacity of 5 MW and above and connected at the connection point of 33 KV level and above shall be subjected to scheduling and despatch code as specified under Jammu and Kashmir State Electricity Grid Code 2006, as amended from time to time.