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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(iii) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(iii)the certificate shall be signed by CMD/CEO/MD of the company subsequent to its approval by the Board of Directors in the format enclosed at Appendix VI and a copy of the certificate shall be submitted to the Member Secretary, (concerned Regional Power Committee) and concerned RLDC before declaration of COD: