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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(ii) in Central Electricity Regulatory Commission (Power Market) Regulations, 2010

(ii)This can be formed by a Power Exchange or by any other company incorporated as a company limited by shares within the meaning of the Companies Act, 1956 or by a consortium of companies having a formal agreement for this purpose. The registration shall be given to the incorporated company limited by shares finally formed by the consortium.