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[Cites 0, Cited by 33] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Electricity Act, 2003

(1)Notwithstanding anything contained in section 7, any generating company intending to set up a hydro-generating station shall prepare and submit to the Authority for its concurrence, a scheme estimated to involve a capital expenditure exceeding such sum, as may be fixed by the Central Government, from time to time, by notification.