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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(58) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(58)"Scheduled Energy" means the quantum of energy scheduled by the concerned Load Despatch Centre to be injected into the grid by a generating station for a given time period;