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[Cites 0, Cited by 0] [Section 2(18)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(18)(iii) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(iii)in case of a distribution licensee, means the date of charging the electric line or substation of a distribution licensee to its rated voltage level or seven days after the date on which it is declared ready for charging by the distribution licensee, but not able to charge for reasons not attributable to its suppliers or contractors: