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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(1) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002

(1)No generating company functioning in the State, except the generating companies owned or controlled by the Central Government and the generating companies which have a composite scheme of generation and sale of electricity in more than one State, shall fix any tariff for supply of electricity within the State without the approval of such tariff by the Commission.