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[Cites 0, Cited by 0] [Section 7(18)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(18)(c) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(c)Case-Ill: If Regional Reactive Charge is receivable (-) by MP and (Regional Reactive Charge + State Reactive Charge Payable) > State Reactive Charge Receivable: Balance amount shall be kept as reserve (RRA) after paying out SRCR;