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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(7) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(7)Signing of the Transmission Service agreement shall not be a pre-condition for construction of new network elements by the CTU and Transmission Licensees, provided that such network construction is undertaken after due approval of the Commission.