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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(q) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014

(q)[ 'Time Block' means the time block as defined in the CERC (Indian Electricity Grid Code) Regulations, 2010 as amended from time to time] [Substituted by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]
(qa)[ "Time Block DSM Charge" means the charge for deviation for the specific time block in a day payable or receivable as the case may be, excluding the additional charges under Regulation 7] [Added by Notification No. L-1/132/2013-CERC, dated 28.5.2019.].