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[Cites 0, Cited by 5] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The Electricity Act, 2003

(1)Every licensee shall, on an order made under section 35, provide his intervening transmission facilities at rates, charges and terms and conditions as may be mutually agreed upon:Provided that the Appropriate Commission may specify rates, charges and terms and conditions if these cannot be mutually agreed upon by the licensees.