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Union of India - Section

Section 29 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010

29.

Power Exchanges may hive off the clearing and settlement function to a separate Clearing Corporation in case deemed fit. The Clearing Corporation shall be mandatory in case Power Exchanges launch financial derivative contractsProvided that the Commission may make the requirement of setting up of Clearing Corporation mandatory for spot and term ahead markets also as and when it deems appropriate