Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(10)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(10)(c) in Tamil Nadu Electricity Grid Code, 2005

(c)The quantum of compensation required to be provided in the Grid shall be suitably distributed in the transmission system, sub stations and distribution system of network. The norms for percentages and quantum of MVAr to be provided by the Licensees / Generators for different period must be specified by STU through well-documented guidelines for use by all concerned.