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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in Rajasthan Electricity Regulatory Commission (Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework) Regulations, 2010

(3)The Certificates purchased by the obligated entities from the power exchange in terms of the Regulation of the Central Commission in discharge of its renewable purchase obligations shall be deposited by the obligated entities with the State Agency in accordance with the detailed procedure issued by the Central Agency.