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[Cites 0, Cited by 0] [Section 8(10)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(10)(a) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

(a)the value of the amount payable by such designated consumer shall be as worked out in the verification report plus twenty-five per cent of such value because of unfair practice used by the said designated consumer for obtaining unfair advantage: