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

State of Madhya Pradesh - Subsection

Section 5(5) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(5)The Generation Schedule of each State Area Generating Station shall be sum of the requisitions made by each Discom, restricted to their Entitlement and subjected to maximum and minimum Value criteria or any other technical constraints indicated by State Load Despatch Centre.