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

Union of India - Subsection

Section 2(1)(v) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019

(v)'Designated Authority' or 'DA' means the authority designated by Ministry of Power, Government of India in accordance with the Guidelines;