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[Cites 0, Cited by 0] [Section 7(14)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(14)(ii) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(ii)Letter of Credit amount shall be increased to 110% of the payable weekly liability for Deviation in any week during the quarter, if it exceeds the previous Letter of Credit amount by more than 50%.