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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2)(i) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(i)[where agreements for disposal/use of energy, whether on long term basis or under REC mechanism or otherwise] [Substituted 'where long term agreements for disposal/use of energy' by Notification No. No. HPERC/428, dated 28.1.2019.] have either already been signed by the renewable energy generators or have been approved by the Commission, or the joint petitions for the approval of the Power Purchase Agreements have been filed before the Commission, prior to the date of commencement of these Regulations: