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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(3)Each Discom shall fully develop and equip Discom Energy Accounting Group (DEAG) at respective Discom Control Centre (DCC) for undertaking various activities such as deviation settlement, energy settlement of Discoms embedded customer drawing power under short term open access and other activities required for implementation of this Code.