Section 3(1)(b) in The Electricity Rules, 2005

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State of Tamilnadu - Subsection

Section 3(1)(b) in The Electricity Rules, 2005

(b)in case of a generating station owned by a company formed as special purpose vehicle for such generating station, a unit or units of such generating station identified for captive use and not the entire generating station satisfy(s) the conditions contained in paragraphs (i) and (ii) of sub-clause (a) above including :-

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State of Tamilnadu - Subsection

Section 3(1)(b) in The Electricity Rules, 2005