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

State of Madhya Pradesh - Subsection

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

(a)Case-i, If Regional Reactive Charges is payable .(+). by Madhya Pradesh and (Regional Reactive Charges +, -State Reactive Charge Receivable) < 'State Reactive 'Charge Payable: Balance amount shall be kept as reserve (Reactive Reserve Amount) after paying out Regional Reactive Charges and State Reactive Charges Receivable;